(1)When an escape has taken place and attempts at recapture have been ineffectual, immediate notice shall be sent to the Superintendent Police and to the District Magistrate, accompanied in each case by a descriptive roll of the prisoner with all the information available, including his usual place of residence, for purposes of identification. If the prisoner belongs to a district other than that in which he was confined reports and descriptive rolls shall be sent to the Magistrate of that district and the Magistrates of all the districts he is likely to traverse on his way to his home; a report and descriptive roll shall also be sent to the Inspector General of the Railway Police, should the prisoner is likely to avail himself of the Railway and if it appears expedient, information shall be sent by telegraph to the police of other districts.
