Section 664(a) in Police Regulations, Bengal , 1943
(a)Notwithstanding the provisions of regulation 685 a Superintendent, when called on by the Superintendent or District Magistrate of a neighbouring district or by the Commissioner for immediate assistance in a grave emergency, may move all or part of his emergency force beyond the limits of the district even though he has not received orders from the Deputy Inspector-General of the Range: but, if he does so, he shall at once inform the District Magistrate and report the facts to the Deputy Inspector-General, who shall keep the Inspector-General informed.
