34. Ammunition and use of privately owned guns. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) A minimum of twenty rounds of ball ammunition per firearm should be carried by all armed parties. Police officers armed with revolvers shall carry a minimum of twelve rounds of ammunition. No blank cartridges or other sort of ammunition shall be carried under any circumstances. The ammunition shall be issued at Headquarters by the Inspector, Armed Police, and at outlying Armed Companies by the senior officer present. The issuing officer shall check the ammunition returned by each man and shall enter both issue and receipt in his register.
(b)Police officers shall not ordinarily use privately earned guns for firing on rioters or for any analogous purpose. If, however, in exceptional circumstances they have occasion to do so, the use of any kind of ammunition except ball is strictly forbidden. Ordinary spherical ball only should be used in private weapons, - explosives bullets are strictly prohibited.
