Section 984(b) in Police Regulations, Bengal , 1943
(b)The Inspector-General has power to modify the district scales, but the sanction of the Central Government is required to effect any increase in the total number of muskets allotted to the province. Indents for making good deficiencies or for replacing unserviceable arms do not however require such sanction. (Government of India, letter No. 1076, dated the 21st October, 1910.)
