Section 312(e) in Police Regulations, Bengal , 1943
(e)In serious cases police-station officers shall send wounded persons, not required to be kept in custody, without any delay, direct to the nearest charitable hospital with indoor accommodation for first aid. Such cases can subsequently be removed for treatment to the hospital at sub-divisional headquarters, where all cases which are not of a serious nature shall be taken for treatment from the beginning (for expenses see regulation 308).
