Section 10(11) in Bihar Anti Terrorist Squad Rules, 2014
(11)The official duty of the police personnel in the Squad involves extreme high-risk, as affirmed by the Government Order referred to in appendix I. Hence, Standard Operating Procedures shall be in place conforming to the principles regarding private defence (section 96 of IPC) in such matters like confrontation with terrorists, or apprehension and pursuit of the terrorists and anti-national elements, etc. while deciding the applicability of section 197 of the CrPC.
