Section 153(a) in Police Regulations, Bengal , 1943
(a)The use of firearms is permitted for the following purposes only :-(i)In exercise of the right of private defence of person or property. (Sections 96-106, Indian Penal Code.)(ii)For the dispersal of unlawful assemblies. (Sections 127-128, Criminal Procedure Code.)(iii)To effect an arrest in certain circumstances. (Section 46, Criminal Procedure Code.)
