Section 248(b) in Police Regulations, Bengal , 1943
(b)In cases where the officers of two or more police-stations have jurisdiction in respect of the same offence, and complaint is laid simultaneously at such stations, the police officers concerned shall apply to the Superintendent for instructions before submission of the final report. When complaint is laid in two districts regarding an offence which is cognizable in either district (section 182, etc., Code of Criminal Procedure), the final report shall be submitted in one district only.
