150. Ammunition served out to an armed party and use of privately owned guns. [§ 12, Act V, 1861].
(a)The ammunition served out to any armed party shall be ball ammunition. No other sort of ammunition shall be issued under any circumstances.(b)Police officers should not ordinarily take privately owned guns with them when they go to suppress a riot, but if privately owned guns are taken the use of any kind of ammunition other than ball is strictly forbidden.Note :- Ordinary spherical ball only should be used in private weapons-explosive bullets are strictly prohibited.
