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Bengal Presidency - Section

Section 221 in Police Regulations, Bengal , 1943

221. Station masters to receive messages to be telegraphed and to issue tickets for train journeys without prepayment of fare.

(a)Station masters shall, at the request of any police officer in uniform or in plain clothes, on production of his detective warrant or platform pass or any other proof of his being a police officer -
(i)receive any message to be telegraphed on requisition in B.P. Form No. 20;
(ii)issue a ticket for journey by train on requisition in B.P. Form No. 21 without prepayment of fare.
(b)When the destination of a suspect is unknown or when sufficient time is not available to obtain a ticket to enable a police officer to start by the particular train in which the suspect travels, he will be allowed to travel without a ticket on the line on his giving intimation to the guard of the train or some other responsible railway official present at the station and on arrival at his destination he shall report himself to the station master and fill in B.P. Form No. 22. The station master shall send the outer foils of these forms to the Superintendent for early payment of the charges. No excess fare shall be charged for journeys performed without a ticket under this regulation. Where the police officer is able to write English, the requisition form and the telegrams shall be written and signed by him in full with his official designation, police-station and district. If he is unable to write English, the station master shall fill up the forms and the telegrams at the request of the police officer who shall affix his left thumb mark on them. The nature of the emergent duty for which a train ticket is required or for which a journey by train was made without a ticket (unless the police officer has orders to keep it secret) must be clearly stated.
(c)Superintendents shall send to the Chief Auditor or Chief Examiner of Accounts of the Railway concerned for verification a monthly return of all journeys made by police officers, without a ticket under this sub-clause, in B.P. Form No. 23.
(d)Forms Nos. 20-22 shall be supplied to the railway stations by the Police Department and station masters shall apply to the Superintendent concerned whenever their stock runs short.
Note. - It must be clearly understood that the District Police must not use platform passes to despatch telegrams or obtain tickets, when there is time to obtain money or a railway warrant from the police-station.