Section 607(b) in Police Regulations, Bengal , 1943
(b)Reports shall be made in the same form to the Range Deputy Inspector-General and the District Magistrate in the following cases :-(i)collisions between trains;(ii)derailment, or attempted derailment of train by obstruction placed on the permanent way or otherwise;(iii)serious accidents, i.e., in which lives are lost, or many persons injured, or in which much damage is done to the permanent way or rolling-stock and traffic is suspended for a considerable time.
