Section 703(k) in Police Regulations, Bengal , 1943
(k)(i)He shall when travelling by railway at once report to the station-master and ask him to wire to the nearest hospital if any member of the escort or any prisoner in custody of the escort be attacked by illness, such as cholera, necessitating immediate medical help. The cost of the telegram shall be borne by the Police Department. The Railway Police on duty at the station shall also be informed of the illness as early as possible and shall render all the assistance possible.(ii)In case of journeys by boat, or road, if a convict or a coolie of treasure escort becomes so seriously ill as to be unfit for travelling, he shall be left at the next police-station. A convict shall be taken to the nearest jail or lock-up and a coolie to the nearest hospital. The fact shall be noted in the roster and report of the circumstances made to the Superintendent, the requisitioning officer and the officer to whom the escort has to deliver up its charge. In case of sickness another coolie shall be engaged with the help of the local police.(iii)In case of sickness in steamer journeys recourse shall be had to the medical assistance available on board the steamer, and the officer-in-charge of the escort shall be guided by the advice of the medical officer.(iv)If a convict coupled to another falls sick, he shall be detached from his companion, the latter being coupled to any odd convict there may be in the party, or handcuffs may be put on him alone. Should cholera appear on the march either among the convicts or the carriers of treasure, or the guard, the party shall halt immediately, and the escort commander will apply for orders and assistance at the nearest police-station.(v)In case of death among convicts, he shall report the fact to the nearest police-station and shall make arrangements for the due custody of the corpse by the chaukidar of the place where the death occurs. The officer-in-charge of the station, when such death is reported, shall dispose of the body in the usual manner, should there be no suspicion as to the cause of death.
