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[Cites 0, Cited by 0] [Section 365] [Entire Act]

Bengal Presidency - Subsection

Section 365(a) in Police Regulations, Bengal , 1943

(a)All dafadars and chaukidars shall give immediate intimation by telegram or the next quickest available method to the nearest police-station, about the likelihood of riots, the intention to commit heinous crime, the presence of suspicious characters, the occurrence of serious crimes, such as murder, dacoity, rioting with murder, robbery, drugging and the like, all other cases in which they consider that immediate intimation should be conveyed to the police. They shall also use the telegraph freely for the purpose of preventing the escape of absconders.