730. Public and private arrivals of His Excellency the Viceroy and His Excellency the Governor. [§ 12, Act V, 1861].
(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.(b)No spectator shall be allowed to leave the platform till the State carriages have moved off.(c)The routes for carriages approaching, waiting or driving away shall be clearly laid down under section 31 of the Police Act and published or circulated, and Sub-Inspectors, Assistant Sub-Inspectors, and head constables told off for these functions should be practised in performing them.(d)When streets are lined by the police for public functions or State occasions, all officers should be warned that their duty is to watch the crowd, traffic and houses and not the procession. When the procession of carriges, etc., is a very long one, the Superintendent should consider the advisability of posting every second constable on either side of the road, with his face towards the spectators on the footpaths.(e)Private arrivals. - Similar arrangements, on a scale modified to suit the circumstances of each case, shall be made for the private arrival and departure of His Excellency the Viceroy and His Excellency the Governor.
