Section 18(1)(c) in The Bengal Suppression Of Terrorist Outrages Act, 1932
(c)to secure the safety of [Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Laws Order, 1950.] forces and police;