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Bengal Presidency - Section

Section 245 in Police Regulations, Bengal , 1943

245. Cognizable offence referred by Magistrate.

(a)When a Magistrate directs the police to enquire into the complaint of a cognizable offence, of which no previous information has been laid before the police, the written information sent by the Magistrate to the police shall be treated as the first information.
(b)In every case referred to the police for enquiry a date shall be fixed by the Magistrate by which the report or an explanation of the cause of delay shall reach him.