Section 365(b) in Police Regulations, Bengal , 1943
(b)The object of sending telegrams is threefold. In the first place, on receipt of a telegram, the investigating officer will reach the place of occurrence with the least possible delay, and will thus have the opportunity of preventing riots and heinous offences ; in the second, he will be able to apprehend suspicious characters ; in the third, if the offenders are known to be absconding, and the dafadar or chaukidar can form a conclusion as as to the direction in which they have gone, a telegram sent to a police officer at a police-station, railway station or ghat, giving a description of the man wanted and the offence with which he is charged, may not infrequently be successful in securing his apprehension. Where necessary, telegraphic information can also be sent to a neighbouring dafadar or chaukidar, if, by so doing, it is thought probable that the arrest of an absconder might be effected.
