[Cites 0, Cited by 29]
[Entire Act]
Union of India - Section
Section 13 in The Police Act, 1861
13. Additional police officers employed at cost of individuals
.It shall be lawful for the Inspector-General of Police, or any Deputy Inspector-General, or Assistant Inspector-General, or for the District Superintendent, subject to the general direction of the Magistrate of the district, on the application of any person showing the necessity thereof, to depute any additional number of police officers to keep the peace at any place within the general police district, and for such time as shall be deemed proper. Such force shall be exclusively under the orders of the District Superintendent, and shall be at the charge of the person making the application:Provided that it shall be lawful for the person on whose application such deputation shall have been made, on giving one months notice in writing to the Inspector-General, Deputy Inspector-General, or Assistant Inspector-General, or to the District Superintendent, to require that the police officers so deputed shall be withdrawn; and such person shall be relieved from the charge of such additional force from the expiration of such notice.| [Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 13, for the words, Inspector-General, substitute wherever occurring Director-General-cum-Inspector-General or Inspector-General.Uttar Pradesh Act 10 of 1984, Section 9. |