38. Employment of additional police in cases of special danger to public peace.
(1)If in the opinion of the Government any area of a Commissionerate is in a disturbed or dangerous condition or the conduct of inhabitants or of any particular Section or class of inhabitants of such area renders it expedient to employ temporarily additional police in the area, it may, by notification, specify the area (hereafter in this Section referred to as the "disturbed area") in which, and the period for which, the additional police shall be employed and, thereupon, the Commissioner shall depute such number of additional police officers as he considers necessary in the "disturbed area" :Provided that the period so specified may be extended by the Government from time to time, if in its opinion it is necessary so to do in public interest.(2)On the issue of a notification under Sub-section (1), the Government may require the Collector of the district or any other authority specified by the Government, to recover, whether in whole or in part, the cost of such additional police generally from all persons, who are inhabitants of the "disturbed area" or specially from any particular Section or class of such persons, and in such proportion as the Government may direct.(3)It shall be lawful for the Government to exempt, by order in writing, and for sufficient reasons, any person from liability to bear any portion of the cost of such additional police.Explanation. - In this section and in Section 40, the expression "inhabitants" when used in relation to any "disturbed area", includes persons, who themselves or by their agents or servants occupy or hold land or other immovable property within such area, and landlords, who themselves or by their agents or servants, collect rent from holders or occupants of land in such area, notwithstanding that they do not actually reside therein.
