Section 145(b) in Police Regulations, Bengal , 1943
(b)The police officer who leads or sends out armed constables under clause (a) above should, whenever possible, inform the nearest Magistrate and give him an opportunity of accompanying the party. The departure or despatch of an armed force must however, on no account be held up to the possible deterioration of the situation, solely with a view to obtaining the accompanying presence of a Magistrate.
