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] [The words 'Provincial Government' were substituted for the words 'Local Government' by Adaptation Order, 1937 and the 'State' was substituted for 'Provincial' by Adaptation Order, 1950.] to be notified in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order, 1937. Now, Tamil Nadu Government Gazette.] and in such other manner as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by Adaptation Order, 1937 and the 'State' was substituted for 'Provincial' by Adaptation Order, 1950.] may direct, to employ any Police-force in excess of the ordinary fixed complement to be quartered in any street or in any part of the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] 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 the 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] [The words 'Provincial Government' were substituted for the words 'Local Government' by Adaptation Order, 1937 and the 'State' was substituted for 'Provincial' by Adaptation Order, 1950.] may direct, and the Commissioner shall assess the proportion in which the amount is to be paid by the inhabitants, according to his judgment of their respective means.
