Section 1030(d) in Police Regulations, Bengal , 1943
(d)At police-stations or places other than headquarters any one who wishes to go to hospital will report himself to the officer-in-charge, who will send him to the local dispensary with a sick report in B.P. Form No. 195. If in the opinion of the local doctor the patient should be sent to the headquarters hospital, the officer-in-charge will at once send him there with a sick report; otherwise the local doctor will treat him and act in accordance with clauses (a), (b) and (c) above. On discharge of the patient he will fill up the reverse of the sick report and return it to the officer-in-charge who will send it to the Superintendent. The Superintendent will forward it to the Civil Surgeon for orders as to what entry should be made in the medical history sheet. The period and nature of all outdoor medical treatment shall also be entered in this history sheet. On discharge from the local hospital patients shall report themselves immediately to the officer-in-charge.
