Section 11 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
11. Additional Police Officers employed at cost of particular persons
Subject to the general direction of the the Collector of the District, the District Superintendent may, on the application of any person submitted with reasonable grounds, depute any additional number of police officers to maintain peace within the area under the administration of the police for such time as he shall think fit. Such force shall be subject to the order of the District Superintendent and the charge thereof shall be recovered from the applicant:Provided that the person on whose application such deputation shall have been made may, on giving one month's notice in writing to the District Superintendent, request that the force be withdrawn and the applicant shall be relieved of the charge of such force after the expiry of the period of such notice.
