Section 158(b) in Police Regulations, Calcutta, 1968
(b)When such an occurrence is reported at a police station, an entry shall be made in this form [West Bengal Form No. 403(Q) (B.P. Form No. 34)] and the Report Centre, Traffic Police, Lallbazar, informed and asked over the telephone to take up enquiry. Preliminary steps in enquiry, however, shall in all cases involving traffic accident, be taken up by the Officer-in-charge of, or the senior police officer present at, the police station. The Investigating Officer of Traffic Police shall submit the entry in this form in original with the reports of his enquiry to the Assistant Commissioner, Traffic Police, the following morning. In important, or fatal cases, in addition to the Report Centre, Traffic Police, Lallbazar, the Assistant Commissioner, Traffic Police, shall also be informed over the telephone about the case. The Assistant Commissioner, Traffic Police, may, in his discretion, inform the Deputy Commissioner, Traffic Police, also about the case. A synopsis of the case with the results of the enquiry so far made shall be sent by the Assistant Commissioner, Traffic Police, through his Deputy Commissioner to the Commissioner the following morning.
