Section 250(a) in Police Regulations, Bengal , 1943
(a)When the immediate dissemination of intelligence and the co-operation of the staff of neighbouring railway and district police-station is desirable, hue-and-cry notices in B.P. Form No. 28 shall be issued in the following classes of cases when all the person concerned have not been immediately arrested or the property stolen has not been recovered :-(i)professional drugging cases;(ii)dacoity, and all organized crime in which wandering gangs, foreigners or residents of other jurisdictions are known or suspected to have been concerned ;(iii)escapes of prisoners from lawful custody;(iv)cases of cheating by professional criminals ;(v)cases of shaking off police supervision by wandering gangs; and(vi)important cases in which the accused have absconded after committing the offence, or in which identifiable property of large value has been stolen.
