- The following are the rules for the guidance of armed guards, applicable to guards over treasuries and magazines. A translation of these rules into the vernacular spoken by the police shall be hung up in a conspicuous place where the officers on duty can see and study them.NOTE. - The rules shall be considered applicable, as far as possible to all guards over prisoners, treasuries, arms, ammunition, or other property or persons.(1)For each sentry posted, there must be specific orders by the Superintendent defining (i) the sentry's beat and front, (ii) the position of the guard when it is required to fall in and (iii) the distance at which intruders are to be challenged.NOTE. - Where the guard room is at some distance from the sentry's beat the Superintendent shall arrange for a separate sentry over the guard.(2)When a sentry, who is to be posted at a new post has reached the post assigned to him, he shall be ordered to halt and face in the required direction. The officer posting the sentry shall then read and explain the orders to him, telling him the object for which he is posted and showing him the front of his beat. A copy of the orders for each post shall be hung up at the post.(3)Sentries are to remain on the alert; they must not quit their arms, lounge, sit or lie down, take off any part of their uniform, or on any account converse with any one or quit their post. Sentries should ordinarily traverse the full extent of their beats at least once every five minutes, unless local orders to the contrary are prescribed.(4)A sentry moving about on his post shall always turn outwards when turning about.(5)On the occasion of the relief of the sentries, one of the head constables of the guard shall invariably post them, except where there is only one head constable, and then the lance-naik or senior constables of the guard may be deputed to see to the relief of the sentries during the day, but never during the night. Sentries shall load and unload their muskets only under the order of the Guard Commander.(6)When a sentry violates his orders and is put upon his trial, the head constable or any other officer who posted him shall be called to prove the orders of that particular post.(7)Head constables or other officers relieving sentries, as well as the sentry, shall satisfy themselves, on the occasion of each relief that all fastenings are secure. This should be particularly observed when relieving sentries at night.(8)Sentries will be relieved every two hours. Guards at headquarters will be relieved daily and at subdivisions at least every fortnight, provided that where the local conditions are exceptional and the difficulties of sending reliefs are great, the maximum period may be extended to a week in the former Case and to one month in the latter with the special sanction of the Inspector-General. [See also clause (d) and note (iv) of regulation 1222].(9)Treasury guards will invariably be relieved at the hour at which the treasury is opened. Whenever the officer-in-charge of the guard or the guard itself is relieved, the treasurer or some responsible officer appointed by him must go round with both the relieved and the relieving officers. They should examine all the doors and windows with their fastenings as well as the treasure chests and receptacles, and each should satisfy himself as to the safe condition of everything in the treasury strong-room building. A joint verbal report that the above role has been complied with should be made to the Treasury officer directly after such examination, and to the senior police officer present on his arrival in office, if the latter is within reasonable distance of the guard. A note will also be entered in the roster book. [See clause 16].(10)The treasury strong-room or receptacles for treasure contained therein must on no account be opened or shut by. a Treasury officer except in the presence of the sentry and the officer on duty.(11)As soon as the treasury is opened for the day, the doors and windows of the strong-room and their fastenings should be scrutinized, and the seals, locks, hinges, bolts, staples and chains of all receptacles of treasure in charge of the guard should be carefully examined. When the treasury is closed the Treasury officer should summon the officer-in-charge of the guard and the sentry on duty and direct them to satisfy themselves that everything is securely fastened, more particularly the treasury doors and windows. Entries to the above effect will be made on each occasion in the roster book.(12)Special and immediate report must be sent to the Treasury officer and to the senior police officer present in the station should anything be found wrong or should any lock, bolt or other fastenings be found out of order or bear signs of having been tampered with.(13)On such occasions or when any other defect or loss is noticed, no member of the guard shall leave the premises, until permitted to do so by the investigating officer.(14)No box or other receptacle containing treasure shall be left outside the treasury rooms. If on any special occasion, this is found to be unavoidable, the Treasury officer shall at once report the matter to the senior police officer present at the headquarters or Sub-divisional station, who shall make special arrangements for the safe custody of the treasure, and report the necessity for such special arrangements to the Deputy Inspector-General of the Range. Should any of the officials of the Collectorate keep money or valuables in any place other than the treasury-room, the box containing such shall be properly secured and placed outside under the direct charge of the sentry, in the presence of the officer of the guard, The guard will only be responsible for such chests or safes as are kept outside the strong-room which are secured embedded in the wall or flush with the ground. In no case will the guard be responsible for the contents. When such chests are opened the officer-in-charge of the guard must be present, and he must test the lock or padlock as soon as it is again closed.(15)No safe, chest, or any receptacle containing cash belonging to any department other than the treasury shall be placed under watch of the treasury guard sentry without the written permission of the Superintendent or, in his absence, the officer-in-charge of his duties. (The police cash chest forms an exception.)(16)A roster of duty in B.P. Form No. 141 shall be kept by every officer-in-charge of a guard. The left-hand page should be written up every morning showing the names of sentries and hours of relief. On the right-hand page should be noted all reliefs, entries regarding which shall be signed both by relieving and relieved officers, all inspections of guards, doors, windows, padlocks, etc., the rounds of Treasury officer on opening or closing of treasuries, the visits of round officers, any temporary change for illness of sentries or of any member of the guard, any permission granted to any member of the guard to leave the precincts, as well as any other item of importance which may come to the notice of the officer-in-charge. It will be signed by all round and inspecting officers, including gazetted officers, who shall make any remarks that may be necessary about the condition of the guard.(17)All head constables on guard duty shall be armed with muskets.(18)(i)All sentries guarding buildings which contain treasure or arms shall be armed with muskets and shall wear two ordinary pouches and one expense pouch. One pouch shall contain ten rounds of ball in a cloth bag and the other ten rounds of buckshot in a cloth bag. The expense pouch shall contain four rounds of buckshot. The buttons of all three pouches shall remain unfastened. The sentry shall have one buckshot cartridge in the breach of his musket, the safety catch of which shall be 'on'. The guard shall be provided with the same number of pouches and ammunition as sentries but they shall carry five rounds of buckshot in the expense-pouch and their muskets shall ordinarily not be loaded.(ii)Treasury guards or other reliefs shall carry ten rounds of ball ammunition whenever they move.(iii)Two sealed boxes each containing 180 rounds of ball ammunition (which will be changed once a year) shall be kept at each treasury guard room and one such box containing 180 rounds at each sub-treasury guard room for emergency. The sealed box or boxes will be kept in a strong wooden box which will be attached by a chain to the arms rack and well raised off the ground. One key shall be kept by the guard commander and a duplicate by the Court officer.(19)During the day half the guard shall always remain at the treasury dressed and accoutred but from half an hour after sunset to sunrise the whole guard shall be present. Members of the guard shall not be allowed to go to the bazar for their meals.(20)No fire shall on any account be allowed in treasury buildings. For lighting the zone of fire there should be powerful oil lamps with concave reflecting mirrors placed on posts, if necessary, in such a position as to throw a broad beam of light illuminating as large as held as possible, and at the same time leave the sentry in shadow. Each sentry should also be provided with a bull's-eye lantern to enable him to look when necessary, into the strong-room, which will be left in darkness. The number of lamps required must vary according to the conditions of the treasury building but the Superintendent, who is responsible for the safety of the building, must be the final judge of the number required subject to the control of the Range Deputy Inspector-General. The lamps, lanterns and sufficient oil of 150 flash point shall be provided by the Collector or other officer-in-charge of the treasury, who shall also arrange for the daily cleaning and maintenance of the lamp and lanterns, which shall be renewed from time to time on the reasonable demand of the Superintendent.(21)At headquarters, the Superintendent shall either himself inspect the guard or cause it to be inspected by his Assistant or other officers at short intervals. The Armed Inspector shall visit the sadar treasury guard at least once in every 24 hours, and he shall visit it between the hours of midnight and 3 a.m., once a week. His visits must be at uncertain hours and shall occasionally be so timed that he will be present at the time of the relief of sentries. Where there is a Sergeant or a Sub-Inspector in the District Armed Police, this officer may be occasionally deputed instead of the Inspector, but in no case shall the Inspectors visits be less than three by day and one by night in the week. In addition an officer shall be told off daily to visit all guards (see regulation 696), similarly, at Sub-divisional headquarters, the Circle Inspector, and in his absence, the Court officer, shall depute an officer once by day and once by night to visit the treasury guard. He shall also himself visit the guard at least twice by day and once by night each week when at headquarters. In subdivisions where a Sub-divisional Police Officer is posted, that officer shall visit the sub-treasury guard at least twice a week at night. It is the duty of superior officers to see that all officers visiting rounds are thoroughly acquainted with their duties and the points to which they should attend. Round officers shall invariably turn out the guard and not merely content themselves with visiting the sentries at night. They shall test the ability of the sentry to call out the guard from his post.(22)Alarm parades. - (i) For emergency force. - During the inspection of the guard the Superintendent shall occasionally test the mobility of his emergency force by holding an alarm parade at the treasury. In carrying this out the following points should be observed. The emergency force shall carry out all movements at the double. They shall take every advantage of cover and avoid getting bunched up. Their primary object is to take possession of and hold the treasury. An alarm parade register in B. P. Form No. 142 shall be kept in the treasury guard room and shall be written up by the senior officer attending the parade.(ii)For guards. - The men of the guard on hearing the alarm shall proceed direct to their posts remaining there in defence of the treasury till the arrival of the emergency force or until further orders.(iii)For unarmed police. - Officers of this branch at district and Sub-divisional headquarters shall also attend alarm parade.(23)Between sunset and sunrise sentries on treasuries shall call out the number of their post and "All is well" every half hour. If any sentry fails to do so, the fact shall beat once reported by any other sentry to the officer-in-charge of the guard.(24)Where there are telephones connecting treasury guards and headquarters force, the relieving sentries at each end shall always, between sunset and sunrise, ring up to find out whether the telephone is in working order. If they fail to get a reply a constable shall be sent from the headquarters force to see whether the wires have been tampered with. An extra constable shall be kept for this purpose alone in the guard-room of the headquarters force. The head constable, when visiting his sentries, shall also ring up occasionally. A register shall be maintained, in which the name of each sentry on the treasury guard shall be noted as soon as he rings up headquarters.(25)The bulk of cash at Sub-divisional treasuries shall be kept under double locks, the key of the one remaining with Sub-divisional Magistrate and of the other with the treasurer.(26)The duplicate keys of the Chubb's locks which are in use for the record-room doors of the officers of Collectors are to be placed in a sealed packet and handed over to the officer-in-charge of the treasury guard. The sealed packet will be examined once a week by the record-room Deputy Collector. The Registration record-room keys may be similarly made over to the police guard, in which case, the sealed packet will be examined once a week by the District Sub-Registrar. But except as provided for below no officer-in-charge or constable of any guard shall take charge of the key of any strong-room, safe or receptacle in which treasure is kept.(27)When the nazir or any responsible member of the office establishment of the Civil Court does not reside in the close vicinity of the Court house, the duplicate keys of the office shall be handed over to the officer-in-charge of the treasury guard, in a cover secured with the seal of the Court. The officer-in-charge shall only deliver up the keys in the even of an alarm of fire between sunset and sunrise, or upon presentation of written order from one of the presiding officers of the Courts concerned.(28)Should anyone approach the post or building between the hour of sunset and sunrise the sentry must challenge such person and order him to halt. Should he fail to get a satisfactory reply he will bring his musket to the 'ready' and take off the safety catch, at the same time calling out loudly for the guard to 'stand to'. Should the intruder still fail to obey the order to halt and persist in approaching the sentry's post, the sentry should again order him to halt and, at the same time, threaten to fire. Should the intruder still refuse to halt, the sentry may, at his discretion, use his bayonet or fire. Should there be more than one intruder and should they disobey the orders of the sentry and attempt to rush the building, he should not hesitate to open fire at once.(29)Arms belonging to members of the guard who are not on duty should be kept in strong wooden racks, the muzzles of the muskets being passed through holes bored in the headrail of the rack, the heel-plates embedded in deep sockets in the lower rail, and an iron rod with a round knob at one end and a ring at the other passed through the upright of the rack and the trigger guards of the muskets and secured by a padlock, the key of which will be in possession of the head constable. A box with a padlock should also be provided in which to keep the packets and loose rounds of members of the guard who are not on duty, the head constable being responsible for their distribution and collection, respectively, where the guard falls in at sunset and sunrise for inspection. The head constable and all the guards shall be accommodated in one room, if possible, the arms being kept in the same room at a distance from windows and doors. The Superintendent should see that no one can enter the guard-room, except by a door in full view of the sentry.Note. - The arms and ammunition of officers oh duty shall remain with them.(30)The entire guard shall be paraded in uniform under arms at sunrise and sunset and shall be carefully inspected by the officer, in command. He shall then read out the orders in force relating to the guard, the roster of duty for the day, and shall collect or distribute the ammunition as detailed above before discharging the guard.(31)The following are the duties of head constables-in-charge of guards and sentries. Superintendents and other inspecting officers shall see that these orders are strictly followed :-(i)Each guard shall ordinarily be in the charge of not less than two head constables. The senior head constable shall be solely responsible for the guard unless he is too ill to carry out his duties when he shall hand over the command to the other head constable and at once inform his superior officer and get relieved.(ii)Both head constables shall not be absent from the guard at one and the same time.(iii)If the senior head constable leaves the guard for any reason he shall inform the junior head constable, stating where he is going and the length of time he is likely to be absent, so that he can easily be called, if required. The fact must also be entered in the roster book.(iv)The junior head constable shall only leave the guard with the sanction of the senior head constable. This must also be recorded in the roster book.(v)The duties should be divided between the head constables according to mutual arrangement. Two hours on and two hours off or four hours on and four hours off are suitable periods. The term agreed upon is to be shown in the roster book.(vi)The head constable on duty shall not sleep during his turn of duty and he shall be responsible for the proper supervision of the guard during his turn of duty.(vii)The head constable while on duty shall -(1)visit the sentries every hour;(2)see that the sentries are properly and punctually posted and relieved and know their orders, and actually be present at each posting and relief;(3)see that the sentries perform their duties properly;(4)see that the guard is ready to turn out at a moment's notice and that it does so smartly.(5)see that the men are properly dressed and accoutered;(6)see that the arms and ammunition in his charge are kept in their right places; and(7)see that all other property or persons under his charge are being properly looked after.(viii)The senior head constables shall be responsible for the conduct of his men and the cleanliness of the arms of the guard.Note. - The rules regarding strong-rooms and the methods for the storage of coins in Government treasuries are laid down in the Provincial Treasury Rules and the Subsidiary Rules made thereunder.
