147. Employment of armed police in other emergencies for work proper to unarmed police. [§12, Act V, 1861].
(a)The Unarmed Police are expected to be able, with the lathis prescribed in regulation 146(d) or the canes allowed under regulation 89(a) to maintain and enforce order among assemblies, processions and large crowds if these are not armed with weapons of offence. There may however be exceptional circumstances in which it is desirable to employ men of the Special Armed Force for this purpose otherwise than under regulation 146.(b)The Special Armed Force thus employed may be armed entirely with muskets or lathis or partly with muskets and partly with lathis.
