Section 601(a) in Police Regulations, Bengal , 1943
(a)It has been arranged with the railway authorities that when any consignment of arms, ammunition, military stores or explosives of any kind is received for despatch, the station-master of the despatching station shall telegraph to the receiving station-master, who should immediately advise the consignee to be prepared to take delivery and also inform the officer-in-charge of the local railway police-station, if there is any, of the arrival of the consignment. The consignment shall be weighed and checked by the station-master with the particulars given in the way-bill as well as with the licence in the presence of the officer-in-charge (where there is a local railway police-station) or any other officer deputed by him. If any discrepancy is found or suspected by the station-master or the outward condition of the parcel shows signs of having been tampered with, the station-master will withhold delivery and immediately inform the officer-in-charge of the nearest railway police-station, as well as that of the nearest district police-station if he is more readily available, and the consignment will be opened in the presence of the officer-in-charge who arrives first. A report by telegram should at the same time be sent by the station-master to the Superintendent of Railway Police.
