Section 15 in The Calcutta Suburban Police Act, 1866
15. Appointment of additional Police-officers on application of private persons.—
The State Government may also, if it shall think fit, on the application of any person, showing the necessity of it, appoint any additional number of Police-officers to keep the peace at any place within the limits of the operation of this Act , at the charge of the person applying, but subject to the orders of the Commissioner of Police and for such time as it shall think fit; and every such Police-officer shall receive a certificate, by virtue of which he shall be vested with all the powers, privileges and duties of the Police-officers belonging to the ordinary force:Provided that the person upon whose application such appointment shall have been made may, upon giving one month’s notice in writing to the Commissioner of Police, require that the Police-officers so appointed at his expense, shall be discontinued, and thereupon the State Government shall discontinue such additional Police-officers; and all moneys received by the State Government for the payment of any such additional Police-officers shall be accounted by it.
