158. Motor Vehicles Accident Register. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A separate Register in West Bengal Form No. 403 (Q) (B.P. Form No. 34) shall be maintained in duplicate in bound books for all occurrences of collisions, breakdown and running down in which a motor vehicle is concerned.
(b)When such an occurrence is reported at a police station, an entry shall be made in this form [West Bengal Form No. 403(Q) (B.P. Form No. 34)] and the Report Centre, Traffic Police, Lallbazar, informed and asked over the telephone to take up enquiry. Preliminary steps in enquiry, however, shall in all cases involving traffic accident, be taken up by the Officer-in-charge of, or the senior police officer present at, the police station. The Investigating Officer of Traffic Police shall submit the entry in this form in original with the reports of his enquiry to the Assistant Commissioner, Traffic Police, the following morning. In important, or fatal cases, in addition to the Report Centre, Traffic Police, Lallbazar, the Assistant Commissioner, Traffic Police, shall also be informed over the telephone about the case. The Assistant Commissioner, Traffic Police, may, in his discretion, inform the Deputy Commissioner, Traffic Police, also about the case. A synopsis of the case with the results of the enquiry so far made shall be sent by the Assistant Commissioner, Traffic Police, through his Deputy Commissioner to the Commissioner the following morning.(c)On completion of the enquiry the Assistant Commissioner, Traffic Police, shall put up the papers of serious and important cases with his remarks to the Deputy Commissioner, Traffic Police, for orders. If the Deputy Commissioner or Assistant Commissioner orders prosecution, a case shall be started. The first report shall be treated as the First Information and the form with the entry in original shall be filed with the special diary. If no prosecution is ordered, the report shall be returned with the final orders of the Deputy Commissioner or Assistant Commissioner to be filed with the counterfoil on which the orders shall be copied.
