Section 664(b) in Police Regulations, Bengal , 1943
(b)When a Superintendent is ordered by the Deputy Inspector-General of the Range in an emergency to send reinforcements to another district, he shall in the first place, with the permission of the District Magistrate, depute officers immediately from his emergency force and after a week, if they are still absent (or at once, if he considers this desirable), shall mobilise and call in to headquarters an equivalent number of officers from police-stations or subordinate posts. If the District Magistrate refuses permission, the Superintendent shall report the fact by telegram to the Deputy Inspector-General.
