Section 248(a) in Police Regulations, Bengal , 1943
(a)When the report of a crime mentioned in clause (c) of regulation 246 or triable exclusively by the Court of Sessions relates to an occurrence outside the jurisdiction of the officer to whom the report is made, he shall at once send information, by telegram whenever possible or by Express letter, to the police station in the jurisdiction of which the occurrence took place, and if the circumstances of the case warrant it, shall effect the apprehension of the accused.
