71. Reporting of accidents. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) In no circumstances shall a member of the public who reports an accident be sent to another police station, because the place of occurrence is in the jurisdiction of that police station. On the contrary, the information shall be recorded and passed on to the proper quarter for necessary action. If any immediate action is necessary, the first police station shall take that action and report to the second police station.
(b)At outposts where there is a telephone such an informant shall be allowed to use the police telephone to communicate with the nearest police station, and if necessary, to call an ambulance.(c)Information about accidents can be accepted by the Telephone Sergeant at Police Headquarters who shall pass it on by telephone to proper police station concerned.(d)Sergeants on street or patrol duty and all Traffic Police Head Constables and Constables who receive such information shall make notes and hand them over to the Traffic Gruard immediately on return from duty. They shall, of course, render every possible assistance.
