Section 250(b) in Police Regulations, Bengal , 1943
(b)Hue-and-cry notices should ordinarily be despatched by post, unless there is reason to believe that the immediate communication of information to some particular officer or officers may result in the apprehension of culprits or the recovery of stolen property, in which case the contents of the hue-and-cry notices should be communicated to such officer or officers by "special police" telegrams or by special messengers, whichever is likely to prove quicker. Full details should be immediately despatched by post.
