Section 250(d) in Police Regulations, Bengal , 1943
(d)The hue-and-cry notice shall be drawn up by the officer-in-charge of the police-station who draws up the First Information Report of the case, one copy being sent to the Superintendent along with the first information of the case by the quickest available means. The officer-in-charge shall exercise his discretion as to which other officers the notice should also be sent direct. The Superintendent shall at the same time be informed of the officers to whom the notice has been sent. On receipt of the notice the Superintendent shall send copies to the Superintendent, Railway Police, or to any other officer to whom it has not been sent direct if he considers it desirable.
