Section 1026(b) in Police Regulations, Bengal , 1943
(b)In the case of a servant of the Crown entitled to free medical relief who is seriously ill, when the local medical officer in attendance is of opinion that a consultation is necessary, he may move the Surgeon-General to depute another medical officer for the purpose of consultation and the Provincial Government will bear the travelling expenses of the officer deputed. (Government of India Order No. 629, dated the 16th August, 1913.)
