238. Revolvers issued to police-station. [§ 12, Act V, 1861].
(a)Revolvers may be supplied at the discretion of the Superintendent to specially selected police-stations where the police employed have to deal frequently with dangerous criminals and their personal safety is in danger. Before the issue of the weapons the Superintendent shall satisfy himself that one of the Sub-Inspectors at the selected police-stations is qualified in revolver shooting.(b)The officer-in-charge shall be personally responsible for the safe custody, care and cleaning of the revolvers allotted to his police-station.(c)The officer-in-charge shall acknowledge in writing the receipt of the revolver(s) and ammunition supplied and these shall be entered in the list of Crown property maintained at the police-station.(d)The revolver(s) and ammunition when not in use shall be kept locked up in a strong box within the malkhana chest and examined, cleaned and oiled every Sunday and the fact noted in the general diary.(e)The instructions contained in regulation 237 shall apply, mutatis mutandis, to revolvers and ammunition supplied to police-stations.(f)The revolvers supplied to police-stations may also be used, when necessary, by Circle Inspectors who have been trained in their use and who have not got weapons of their own.(g)The Superintendent shall periodically examine the necessity of keeping revolvers at police-stations to which they have been supplied and as soon as he finds that the necessity has ceased to exist, he shall withdraw the weapons.
