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[Cites 0, Cited by 0] [Section 1145(2)] [Section 1145] [Entire Act]

Bengal Presidency - Subsection

Section 1145(2)(d) in Police Regulations, Bengal , 1943

(d)Where cash security is required and promissory notes are deposited, they should, as regards the original deposit, be for such an amount as would, if they were realized, approximate the cash value of the security required. In cases of depreciation after original deposit no further deposit should be insisted on; in such cases the risk of depreciation in the value of the promissory notes tendered will be accepted by the Provincial Government.