Section 268(a) in Police Regulations, Bengal , 1943
(a)On receipt of a copy of the complaint from a Magistrate directing an investigation to be made by the police under section 155, Code of Criminal Procedure, in a case which is not cognizable by the Police or ordering the Police to enquire under section 202 of that Code together with the intimation of the date by which the report of the investigation or enquiry shall reach him, the police officer concerned shall, if, he is unable to report by the date fixed, send a report on or before such date explaining the delay and stating on what date the report is expected to reach him. The complainant should be informed of the date so fixed and directed to appear before the investigating officer at the scene of the occurrence.
