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Bengal Presidency - Section

Section 1221 in Police Regulations, Bengal , 1943

1221. Travelling allowance for journeys on escort duty.

(a)Police officers of all grades below the rank of Inspector on escort duty are entitled to their actual expenses as laid down in clause (b) (except for journeys by railway or steamer) within the limit of the travelling allowance admissible under the Fundamental and Subsidiary Rules. When the journey beyond jurisdiction exceeds 20 miles by road they may exchange their daily allowance plus actual baggage expenses for mileage allowance but in that case actual baggage expenses cannot be charged in addition - see S. R.s 66, 63, 69, 81 and 83.
(b)The actual expenses referred to above will include ferry tolls (if not exempted from payment), boat-hire, cost of conveyance by road or boat of necessary baggage, including utensils (vide item 8, Appendix 10 of the Fundamental and Subsidiary Rules) up to the maximum, prescribed in the following scale:-
    Seers.
Sergeants and Sub-Inspectors ........ 30
Assistant Sub-Inspectors and head constables ........ 15
Naiks and constables ........ 10
Note. - (i) The above scale is also applicable in other cases as well, except on transfer or on relief.
(ii)Regarding special concession granted to officers who are obliged to travel in a lower class by railway that to which they are entitled, see Note to S.R. 38A.