Section 11 in The Bombay State Reserve Police Force Act, 1951
11. Reserve police officer to be deemed in charge of police station.
(1)When employed on active duty at any place under sub-section (1) of section 10, the senior reserve police officer of highest rank not being lower than that of a Naik present shall be deemed to be an officer in charge of a Police Station for the purposes of Chapter IX of the Code of Criminal Procedure, 1898 (V of 1898).(2)Circumstances under which reserve police officer entitled to use force. - Notwithstanding anything contained in sections 100 and 103 of the Indian Penal Code (XLV of 1860), a reserve police officer employed as aforesaid may, when there is reasonable apprehension of assault on himself or any reserve police officer or of damage or harm to any property or person which or whom it is his duty to protect, use such force to the wrongdoer or assailant as may be reasonably necessary even though the use of such force may involve risk of death of the wrongdoer or the assailant or any other person assisting such wrongdoer or assailant.
