Section 21(1) in Bihar Anti Terrorist Squad Rules, 2014
(1)The provisions under these Rules shall be interpreted and applied by the State Government and the Director General of Police, Bihar in the light of the Police Act, Police Manual, and laws dealing with terrorism coming into force for the time being, law or rulings by the Constitutional Courts, and also the constitutional arrangements or agreements between the State Government and the Union or International Treaties signed by the Government of India on the matters related to terrorism.
