154. General rules relating to the use of firearms. [§ 12, Act V, 1861].
(a)Before a police officer fires or gives order to fire, he shall give such warning of his intention as is possible.Note. - In the event of the exercise of the right of private defence it may not always be possible to give warning without the offender being enabled to fulfil his design against which the right is being exercised.(b)Firing should always be controlled and directed at a specified target.(c)No greater hurt than is unavoidable should be inflicted.(d)Firing should cease as soon as its object is achieved.
