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Bengal Presidency - Section

Section 673 in Police Regulations, Bengal , 1943

673. Cost of guards supplied for extraordinary duties to private bodies in Darjeeling. [§ 12, Act V, 1861].

(a)Temporary police guards may be supplied for extraordinary duties to private bodies and individuals in the town of Darjeeling. On each occasion the Superintendent shall decide, in consultation with the Deputy Commissioner of the district, whether the application for such guards shall be complied with or not.
(b)The cost of these guards shall be charged according to the following daily rates :-
Daily rates.
  |           Rs. As.
Inspector .... .... .... .... .... .... .... 15 0
Sub-Inspector .... .... .... .... .... .... .... 6 0
Sergeant .... .... .... .... .... .... .... 12 8
Assistant Sub-InspectorHead constableConstable ............ …......... …......... …......... ............ ............ } 21 08
In addition to the above local allowances should be charged at the following rates :-Daily rates.
                Rs. As.
Inspector .... .... .... .... .... .... .... 4 0
Sub-Inspector .... .... .... .... .... .... .... 3 0
Sergeant .... .... .... .... .... .... .... 3 0
Assistant Sub-Inspector .... .... .... .... .... .... .... 2 0
Head constable .... .... .... .... .... .... .... 1 0
Constable .... .... .... .... .... .... .... 0 8
(c)If the duty lasts for 8 hours or less, a full day's charge shall be recovered. If it lasts for more than 8 hours, reliefs will be provided and double rates charged.
(d)The cost thus recovered shall be credited into the treasury intact, but the local allowance shall, at the end of each month, be drawn in a separate bill quoting this regulation as authority and paid to the officers deputed. The credit into the treasury shall be given in two distinct items, one for local allowance and another for the daily rates of recovery, and the refund bill shall specify the date of credit into the treasury as well as the names and designations of the officers to whom payments are to be made.
The entire recoveries should be credited to "XXIII-Police -Police supplied to Public Departments, Private Companies and Persons."