20. - Powers to quarter additional police in disturbed parts of the City
It shall be lawful for the Commissioner, with the sanction of the State Government to be notified in the Official Gazette and in such other manner as the State Government may direct, to employ any Police force on excess of the ordinary fixed complement to be quartered in any street or in any part of the City of Madras, which shall be found to be in a disturbed or dangerous State, or in any part of the said city in which, from the conduct of inhabitants, he may deem it expedient to increase the number of Police. The inhabitants of the street or part of the city, described in the notification shall be charged with the cost of such additional Police force, or with such part thereof as the State Government may direct, and the Commissioner shall assess the proportion in which the amount is to be paid by the inhabitants to his judgment of their respective means.
