122. Report from hospital of admission of wounded person. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - If a report received from the Medical Officer of a hospital regarding the admission of a wounded person discloses the commission of a cognizable offence or gives reason for suspecting the commission of a cognizable offence, the Officer-in-charge of the police station concerned shall arrange for an immediate enquiry into the circumstances of the injury.
