Section 661(b) in Police Regulations, Bengal , 1943
(b)If a Superintendent considers it necessary either of his own motion or at the request of the District Magistrate, to undertake any new duty of a permanent or recurring nature for which no provision exists in the allotment statement, he shall at once report the facts to the Deputy Inspector-General and apply for the necessary increase of the force. If the matter is urgent he shall furnish the necessary force from the existing strength pending the receipt of orders from the Deputy Inspector-General.
