156. Action to be taken after the Police have used firearms. [§ 12, Act V, 1861].
- When the police have used firearms, whether against an unlawful assembly or against a small group or against individuals the following action shall be taken -(a)the police officer in command shall as soon as possible have the dead, if any, sent to a mortuary and the wounded to hospital ;(b)he shall cause the empty cartridge cases to be picked up and checked with the number of rounds issued; and(c)as soon as action has been taken under clause (a), the Magistrate, if one is present, and the police officer in command shall each draw up, first -(i)a concise but accurate report of the occurrence, and subsequently ;(ii)an accurate account in minute detail of all the relevant facts, with a note of the number of rounds issued and expended ;(d)copies of the concise report shall be sent by express telegram and of the detailed account by the quickest possible means other than a telegram -(i)by the Magistrate, if one is present, to the District Magistrate, Superintendent, Commissioner and Chief Secretary, and(ii)by the police officer in command to the District Magistrate, Superintendent, Deputy Inspector-General and Inspector-General.
