1117. Reports of serious riots, outrages and calamities.
- District Magistrates are required to report promptly to Commissioners of Divisions (by telegram when the officers are not in the same station) all matters coming under the following heads:-(i)serious riots which indicate a disturbed condition over a wide area, or which are likely to be followed by disturbances elsewhere, unless repressive measures are promptly taken by the authorities;(ii)collisions between Europeans of all classes and Indians which have a political importance as affecting local or general relations between the two communities, but not cases of alleged assaults regarding which there is no confirmation, or assaults of a positively insignificant character ;(iii)outrages which have a political aspect;(iv)calamities, such as floods or earthquakes, which cause serious damage to life or property; and(v)all other events which have a political and administrative importance.Superintendents are not required to prepare the reports in these cases, but they shall arrange to supply prompt information regarding such occurrences, so as to enable District Magistrates to comply with the orders of the Provincial Government.Standing instructions for flood relief shall also be drawn up by Superintendents for the guidance of police-station officers.
