(2)It shall thereupon be lawful for the Inspector General of Police, or other officer authorised by [the Government] [In sections 4, 5, 6, 7, 8, 12, 13, 15, 16, 17, 26, 36, 42, 43 and 44 the words 'the Government' substituted for the words 'His Highness the Maharaja Bahadur in Council' by Act X of 1996.] in this behalf, to employ any Police force in addition to the ordinary fixed compement to be quartered in the area specified in such proclamation as aforesaid.
