Section 243(e) in Police Regulations, Bengal , 1943
(e)A telegram is not a writing given to the police signed by the person making the statement and, therefore, does not comply with section 154, Code of Criminal Procedure. If, however, in the opinion of an officer receiving a telegram reporting the occurrence of a cognizable offence, the circumstances justify action being taken, he should himself lodge at first information on the basis of the telegram. If he does not take such action, he should make an entry in the general diary.
