Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 242] [Entire Act]

Bengal Presidency - Subsection

Section 242(a) in Police Regulations, Bengal , 1943

(a)For the purpose of disseminating intelligence to neighbouring stations and to enable supervising officers to arrive with the greatest rapidity at the scene of occurrence, telegrams should, when necessary, be sent and service stamps used in payment of such telegrams. For this purpose, the officers-in-charge of police-stations shall be supplied with service stamps of different denominations according to the criminality of the jurisdiction. The stock of stamps shall on no account be allowed to become exhausted and shall be replenished when necessary by submitting a requisition to the Superintendent. All telegrams shall be entered in the register of letters issued (Bengal Form No. 19) and the value of stamps used should be noted in the appropriate column. To distinguish such expenditure from that for ordinary postage the letter "T" shall be entered in the remarks column.