Section 14 in The Tamil Nadu District Police Act, 1859
14. Additional force in neighbourhood of railway and other works.—
Whenever any railway, canal or other public work shall be carried on, or be in operation, in any part of the country, and it shall appear to the Director-General that the appointment of an additional Police Force in such neighbourhood is rendered necessary by the behaviour or reasonable apprehension of the behaviour of the persons employed upon such work, it shall be lawful of the Director-General, with the consent of the State Government to direct the employment of such additional force, and to maintain the same so long as such necessity shall continue, and to make orders from time to time upon the treasurer or other officer having the control or custody of the funds of any Company carrying on such works, for the payment of the extra force so rendered necessary as aforesaid.
