Section 321(b) in Police Regulations, Bengal , 1943
(b)When it is necessary to provide medical aid for a prisoner the nearest medical officer in the service of the Crown should be called if he is within reasonable distance; but when no medical officer in the service of the Crown is within reasonable distance the nearest private medical practitioner should be employed, and his services paid for. The officer-in-charge of the police-station shall submit a bill for payment through the Superintendent to the District Magistrate, who will meet the charge from his contingencies.
