Section 360(a) in Police Regulations, Bengal , 1943
(a)Floating outposts and patrol launches are at the disposal of the Superintendent of the district to which allocated subject to the general control of the Deputy Inspector-General. They are intended to be a mobile force for the purpose of protection of bona fide users of the main waterways of the district and for the control and detection of river criminals, and the prevention of river crime. The Superintendent with the consent of the Range Deputy Inspector-General may alter the location of any launch or floating outpost but shall invariably specify in a district order the police-station to which it is proposed to be allotted and define its jurisdiction so that the responsibility of the Circle Inspector and officer-in-charge of the police-station with regard to the observance of the rules relating to these crafts may be specified, and the patrol area of the officer-in-charge of the floating outpost defined.
