Section 666(c) in Police Regulations, Bengal , 1943
(c)Temporary police guards. [§ 12, Act V, 1861]. - The Superintendent may at his discretion supply to another Government Department or, subject to regulation 669, to a private party such temporary police guards as he thinks necessary, provided that, if he proposes that such guards should be in excess of the sanctioned allotment of the district, he must obtain the sanction of the Provincial Government through the Deputy Inspector-General of the Range and the Inspector-General. An application for such sanction shall be submitted in a self-contained report which shall state -(i)the reasons for the entertainment of extra police;(ii)the number of such police to be entertained;(iii)the period for which they are expected to be required; and(iv)an estimate of the cost.
