Section 250(e) in Police Regulations, Bengal , 1943
(e)On receipt of a hue-and-cry notice the officer-in-charge of a police-station shall at once enter it in red ink in the register of letters received and in the general diary and shall take all necessary action. He shall cause enquiries to be made about the movements of local bad characters and shall check surveillance reports. He shall also enquire into points mentioned in the hue-and-cry notice which require particular investigation and shall communicate the result in a brief supplementary case diary. He shall in all cases communicate the contents of the notice to his subordinates and to all dafadars and chaukidars of his jurisdiction, either by special messengers as far as possible or at muster parades, and shall warn them to be on the look-out for the offender or stolen property, as the case may be. All actions taken shall be clearly noted on each notice, which shall be consecutively numbered and filed. Successful detection of culprits or tracing of stolen property should be always rewarded.
