Section 146(a) in Police Regulations, Bengal , 1943
(a)The Special Armed Force may be employed to restore order during riots and disturbances by order of the Superintendent, who should consult the District Magistrate, if there is time to do so. The Superintendent should himself be in charge of the party whenever possible, but if he should be temporarily engaged elsewhere or the outbreak be so serious as to require him to be at a central post to co-ordinate the whole scheme of meeting and quelling the disturbance, the command of the whole or any part of the Special Armed Force must devolve on such officers as the. Superintendent can spare and shall detail for the purpose. If it is necessary to call out the armed police in a subdivision where there is a detachment of the emergency force similar responsibility must rest on the Sub-divisional Police Officer or Inspector-in-charge subject to the orders of the Sub-divisional Magistrate.
