Section 8A in The Calcutta Suburban Police Act, 1866
8A. Member of subordinate ranks of the police-force prohibited from other employment.—
A member of the subordinate ranks of the police-force shall not, without the permission of the Commissioner of Police, either as principal or agent,—(a)engage in any trade, or(b)be in any way concerned in the purchase or sale of any immovable property within the town or suburbs of Calcutta or of any interest therein, or(c)hold any office or practise any profession or engage in any employment whatever other than his office or duties as such Police-officer.
