Section 242(e) in Police Regulations, Bengal , 1943
(e)On receipt of information of the arrival or movement in his jurisdiction of suspicious characters, especially foreigners, about whom there is reason to believe that they are likely to commit dacoity, gang robbery, professional drugging or other serious crime, the officer-in-charge of a police-station, in addition to any other action he may decide to take, shall unless the police-station is situated at the headquarters of the officer addressed, immediately send telegrams to the Superintendent and the Circle Inspector (who shall be responsible for communicating the information received to the Sub-divisional Police Officer, if there is one), and shall also warn by telegram such places in the list drawn up under regulation 250(c) as may be selected at his discretion, giving such descriptive particulars of the suspects as may be possible with a view to action being taken by the receiver of the message under sections 54, 55 and 151, Code of Criminal Procedure. The places to which warning has been sent shall be mentioned in the messages to the Superintendent and the Circle Inspector. Officers-in-charge of police-stations shall also consider in such cases whether telegraphic information should not be sent to dafadars of unions surrounding the place in which the criminals are alleged to be present.
