Section 157(a) in Police Regulations, Bengal , 1943
(a)Whenever the police have used firearms, a full executive enquiry to ascertain whether the firing was justified and whether these regulations were obeyed, shall be held as soon as it can possibly be arranged -(i)by the Commissioner, if a District Magistrate, an Additional District Magistrate, a Superintendent, an Additional Superintendent or the Commandant, Eastern Frontier Rifles was concerned in firing;(ii)by the District Magistrate or an Additional District Magistrate, if a Sub-divisional Magistrate, an Assistant Superintendent or Deputy Superintendent or an Assistant Commandant, Eastern Frontier Rifles, was so concerned ; and otherwise;(iii)by the District Magistrate, Additional District Magistrate, Sub-divisional Magistrate or Magistrate selected by the District Magistrate.
