Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 730] [Entire Act]

Bengal Presidency - Subsection

Section 730(a) in Police Regulations, Bengal , 1943

(a)Public arrivals. - Before public arrivals of His Excellency the Viceroy or His Excellency the Governor, it is the duty of the Superintendent to visit the railway station or landing-stage, and he shall, in consultation with the District Magistrate, lay down what barriers (post and ½ inch ropes covered with red salu), should, if necessary, be erected for gentlemen attending the arrival. Such barriers shall be so arranged as to enable every one entitled to such an honour to be introduced, if possible, to His Excellency without discomfort. Barriers can generally be procured on requisition from the railway or steamer companies. Should tickets for arrivals or public functions be issued, responsible officers shall he appointed to scrutinise them. Gentlemen invited should be requested not to bring their personal body servants, etc., on to the platform or landing-stage.