Section 20(1) in The Himachal Pradesh Police Act, 2007
(1)Subject to general or special directions of the State Government, the Superintendent of Police may, in consultation with the District Magistrate, on application made by any person or body corporate showing the necessity thereof, depute such additional number of Police Officers as may be necessary at any place within the Police District and such additional force shall be exclusively under the control of such Superintendent of Police and shall be at the charge of the person or body corporate making the application; Provided that such person or body corporate may, by giving 15 days notice, seek withdrawal of such Police Officers and shall be deemed to have been released from the charge on expiration of the notice period.
