Section 244(b) in Police Regulations, Bengal , 1943
(b)When a police officer has been assaulted in the per-offences against Municipal, Railway and Telegraph by-laws for previous permission of an officer superior in rank to a Sub-Inspector before instituting a case, where this can be done without detrimental delay. The responsibility for complying with this order rests with the police officer who complains of an assault. When first information of such an offence is given, the officer-in-charge of a police-station is bound by the provisions of section 154 of the Code of Criminal Procedure to record a first information.
