Section 302(b) in Police Regulations, Bengal , 1943
(b)Death of a prisoner in police custody. - When a person died in the custody of the police, the officer empowered to hold enquiries, who receives notice of his death, shall send information at once to the nearest Magistrate, but he shall not refrain from commencing an inquiry under section 17.4 of that Code himself. Information shall also be given by telegram, if possible, to the Superintendent and, if not, by the quickest means of communication available.
