- All applications for additional police under section 15 of the Police Act, 1861, shall be drawn up by the Superintendent in a report which shall be submitted to the Provincial Government through the District Magistrate, the Deputy Inspector-General of the Range, the Commissioner of the Division and the Inspector-General. In cases of emergency the District Magistrate shall submit copies of the report simultaneously to the officers named above and to the Provincial Government.The conditions under which the employment of additional police is admissible are laid down in section 15 of the Police Act, 1861, and the report should show clearly that those conditions exist, and the extent to which the existing police force has proved inadequate. Brief accounts of specific instances of lawlessness should also be given, while the area in which the force is to be posted should be precisely specified. A draft proclamation should accompany the application and the letter should state roughly the cost of the force to be employed and the duration of its employment. In calculating the cost all the items mentioned in Appendix XXXV should be taken into account together with the average pay of each rank. Constables of this additional force should always be of the Special Armed Force and their average pay will therefore include the special pay of that force.As soon as possible after the Provincial Government has decided that the area is in such a disturbed or dangerous state that the appointment of a certain force of additional police is necessary, a further report should be submitted to the Provincial Government, through the same channels, recommending what portion of the force should be paid for by the local inhabitants and what inhabitants should be exempted. To enable the Provincial Government to appreciate the incidence of the charge, the union board or chaukidari assessments of the persons who are to bear the cost should be reported.Immediately after the force is actually employed an estimate of the cost likely to be incurred should be submitted by the Superintendent to the Inspector-General through the District Magistrate and Deputy Inspector-General of the Range. If it is desired to retain the whole or part of the additional police for a further period, formal application should be made to the Provincial Government through the same channels, at least one month before the expiry of the term for which the force has been sanctioned. If the question of curtailing the sanctioned period is raised, it should be remembered that the men are ordinarily engaged for a fixed period and must be paid for that period. After the force has been withdrawn a statement of the actual cost of the force prepared in accordance with Appendix XXXV and showing the sums realised from sale-proceeds of building materials, costs, etc., should be submitted by the Superintendent through the District Magistrate and the Deputy Inspector-General of the Range to the Inspector-General for transmission to the Provincial Government.Note. - The orders of the Provincial Government for the assessment and collection of the amounts payable under section 15 of the Police Act, 1861, are contained in Bengal Government Order No. 8454 P., dated the 1st December, 1913.
