Section 107(iii) in Police Regulations, Calcutta, 1968
(iii)A copy of the report and of the statement, if any, shall forthwith be forwarded to the Principal Officer, Mercantile Marine Department, through the Deputy Commissioner of the Port Police, who shall take such action as he may think necessary. In cases where there is evidence he shall take necessary steps so that the Chief Presidency Magistrate may hold a Marine Court in connection with the collision.
