1166. Payment of charges to police officers when despatched as special messengers or summoned to or despatched from office on urgent business, etc. [§ 12, Act V, 1861].
- When a police officer not higher in rank than a Sub-Inspector or a Sergeant is despatched as messenger on business to a place in the neighbourhood of the office to which the business appertains or is outside the ordinary course of duty, suddenly summoned to or despatched from office, etc., on urgent business, the actual expense incurred may be charged to the Provincial Government, provided that the head of the office certifies that the charge was unavoidable. (Vide foot-note to paragraph 417 of the Bengal Audit Manual and Appendix 3, rule 2A of the Bengal Financial Rules.) The charge should be treated as contingent charge and not as travelling allowance.This regulation also applies in the case of a police officer required to execute a warrant or serve a summons immediately.
