Section 13 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
13. Deputing additional police force at place in disturbed or dangerous state
(1)The Government may, by proclamation in the Official Gazette and in any other manner they may direct, declare that any area of the area to which this Act extends is in a disturbed or dangerous state, or that, considering the conduct of all the inhabitants of the area or of any class or section of them, it is expedient to increase the strength of the police.(2)The Director-General of District Police or the officer authorised by the Government in this behalf may, thereupon with the consent of the Government, employ extra force in addition to the police force appointed for such area.(3)Subject to the provisions of sub-section (5), the cost of such additional police force shall be borne by the inhabitants of such area.(4)The Collector of the District shall, after such enquiry as he may, deem necessary, impose such cost on the inhabitants who are, as aforesaid, liable to pay the same and who have not been exempted under sub-section (5). Such apportionment shall be made by the Collector of the District in his discretion and according to the capability of such inhabitants.(5)The Government may exempt any inhabitant or any class or section of such inhabitants from payment of cost.(6)Every proclamation published under sub-section (1) shall specify the period during which it shall remain in force but the Government may revoke the proclamation within the period or effect, from time to time, such extension in the period as it may deem fit.Explanation: For the purposes of this section "inhabitants" shall include persons who either personally or through their agents or servants hold or occupy land or other immovable properly within that area and also the landlords who either personally or through their agents or servants recover rent or land revenue from the Raiyat or the land holders in such area notwithstanding that they do not actually reside therein.
