Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 1012 in Police Regulations, Bengal , 1943

1012. Revolvers and revolver ammunition. [§ 12, Act V, 1861].

(a)Revolvers for the use of police officers have been sanctioned in certain districts of the province. (Government of India, Home Department, letter No. 581, dated the 29th June, 1909, to the Government of Bengal and letter No. 1025, dated the 29th October, 1909, to the Government of Eastern Bengal and Assam.)
(b)Revolvers and revolver ammunition shall be obtained free of customs duty from the contractors appointed by the Inspector-General.
(c)A revolver of recognised pattern forms part of the equipment of every officer of and above the ranks of Sergeant and Sub-Inspector (Government of Bengal Order No. 3863 P. J., dated the 21st September, 1920).
(d)The following is the scale of revolver ammunition sanctioned for the Bengal Police, excepting the Police Training College:-
Service - 24 rounds of ball per weapon.Practice - 288 rounds of ball per officer on protective duty and 48 rounds of ball for others who have to fire an annual revolver course.One-half of the annual supply of ammunition required for practice shall be obtained at the beginning of each year and the remaining half in two equal instalments later on (Government of India, Home Department, letter No. 386, dated the 28th June, 1917, and Government of Bengal, Police Department, letter No. 272 Pl.S., dated the 14th July, 1933). At no time shall the amount of practice revolver ammunition on charge in a district exceed 50 per cent, of the supply for the year. No interruption to the training need occur owing to want of ammunition in waiting for the second or third instalment. The second instalment shall be indented for as soon as half of the first instalment of 50 per cent, is consumed, that is, when the stock on charge has been reduced to 25 per cent, of the total for the year. The third instalment shall be indented for under similar circumstances. A district will thus always have 25 per cent, of the total supply to proceed with while waiting for a new instalment (Government of Bengal Order No. 2797 P.D., dated the 13th August, 1917).
(e)The following is the scale of revolver ammunition sanctioned for the Police Training College:-
Ball - 84 rounds per man trained.Blank - 18 rounds per man trained.(Government of India, Home Department, letter No. 26 - 21 - 38 Police, dated the 7th December, 1938.)
(f)No distinction shall be made between "Service" and "Practice" revolver ammunition which shall be kept together. The stock of revolver ammunition shall, however, never be allowed to fall below the amount prescribed for "Service."