Section 88(a) in Police Regulations, Bengal , 1943
(a)A police officer is exempted by section 1(b) of the Indian Arms Act, 1878 (XI of 1878), from the prohibitions and directions contained in that Act, in respect of arms and ammunition which he is required to bear as part of his equipment in the course of his public duty, whether they are supplied by the Provincial Government or are his private property. No license, therefore, is required by any police officer in respect of a revolver or pistol owned by him as part of his equipment [see regulation 1012 (c)].
