Section 20 in The Himachal Pradesh Police Act, 2007
20. Deployment of Additional Police.
(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.(2)Wherever any Public work or Public utility or any manufacturing or commercial concern is in operation and it appears to the Director-General of Police that deployment of an additional Police force in such place is necessary in the interest of maintenance of the public peace or an essential service because of the likelihood of strike or other action by employees of such Public work, Public utility or manufacturing or commercial concern, or other persons, he may, with the consent of the State Government, depute appropriate additional force to such place for as long as may be necessary and make orders requiring the payment of such extra force to be made by the management of such work, utility or concern, and the management of such public work, public utility or manufacturing or commercial concern, as the case may be, shall thereupon cause payment to be made accordingly.(3)All moneys payable under sub-sections (1) and (2) above shall be recoverable by the District Magistrate in the manner provided in sections 421 and 422 of the Code of Criminal Procedure, 1973, for recovery of fines, or by suit in any competent Court.
