1246. Charges on account of additional police how to be drawn and receipts and recoveries how to be classified.
(a)All charges on account of additional police shall be drawn on separate bills and the charges recoverable shall be included in the statement of cost prepared in accordance with regulation 671 and Appendix XXXV.(b)All sums recovered on account of additional police under sections 13 to 15 of the Police Act, 1861, shall be credited into the treasury, the number and date of the orders sanctioning the extra force being quoted in treasury chalans. The receipts or recoveries on account of additional police under sections 13 and 14 of the said Act should be shown in the chalan under the minor heads (i) Police supplied to Railways, (ii) Police supplied to Municipal, Cantonments and Town Funds, or (iii) Police supplied to Public Departments, private companies and persons, as the case may be, under the major head "XXIII - Police".The receipts or recoveries under section 15 of the Act should be shown under the detailed head "Recoveries under section 15 of the Police Act, 1861 (Bengal Police)" under the head "XXIII - Police - Miscellaneous".
