Section 146(b) in Police Regulations, Bengal , 1943
(b)When an armed party is sent out under clause (a) the District Magistrate or Sub-divisional Officer, as the case may be, shall, if time permits, be asked to depute a Magistrate to accompany it. If time does not allow this the officer ordering out the party shall invite the nearest Magistrate available to do so. The departure or despatch of an armed force must, however, on no account be held up, to the possible deterioration of the situation, solely with a view to obtaining the accompanying presence of a Magistrate.
