(1)The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may, in his discretion, appoint, in cases given below, for such time and on such salary and on such rank as he may think fit, additional police officers to keep peace or preserve order at any place or in accordance with the provisions of this Act and under any other law intended for the prevention of any special class or classes of offences,-(a)on the application of any person at the expenses of such person, or(b)without any application at the expenses of any person for whose profit or benefit any work on a large scale is done or any public amusement is held when it is likely to cause inconvenience in traffic or; attract a large concourse or crowd of people.
