39. Action to be taken after the police have used firearms. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Whenever firearms have been used by the police whether against an unlawful assembly or against small groups or against individuals the following action shall he taken, namely :-
(a)the police officer in command shall, as soon as possible, have the dead, if any, sent to a mortuary and the wounded to a hospital;(b)he shall cause the empty cartridge cases to be picked up and cheeked with the number of rounds issued;(c)he shall inform the divisional Deputy Commissioner, the Deputy Commissioner, Headquarters, and the Commissioner by telephone;(d)he shall draw up an accurate report in minute details of all the relevant facts, with a note of the number of rounds issued and expended, and he shall send one copy of his report to the Divisional Deputy Commissioner and one copy to the Deputy Commissioner, Headquarters.
