Section 669(iii) in Police Regulations, Bengal , 1943
(iii)The cost of additional police shall be charged to a private person in non-contentious cases only, that is to say, when a person acting within his rights finds himself in a position where the ordinary protection of the police is not sufficient. For example, it may be charged to a person on whose application additional police are deputed to keep order among people assembled at a mela or to guard money or other valuables which he has to transport from one place to another, particularly if it be through dangerous country.
