670. Withdrawal of additional police supplied under section 13, Police Act, 1861. [§ 12, Act V, 1861].
(a)If any person on whose application additional police have been deputed under section 13 of the Police Act, 1861, wishes them to be withdrawn before the expiry of the term fixed when they were deputed, they shall, subject to the proviso to that section, continue to be at his charge until the expiry of such term or until a reasonable time has elapsed for them to be recalled to headquarters and for extra men to be discharged.(b)In any other case, if the question arises of retaining extra police for a shorter period than that sanctioned by the Provincial Government, it should be remembered that they are ordinarily engaged for a fixed period and must be paid for that period.
