Section 14E in The Rules of The High Court At Calcutta (Original Side), 1914
14E. In cases where such police help is required because of apprehension of violence or obstruction from the judgment-debtor himself, the decree-holder shall, before making the application to the Court, deposit with the Registrar the fees prescribed by Government for such purpose and also all costs for remitting the fees to the Commissioner of Police, Calcutta. The provisions of Money Rules in Chapter XXIV and of item 56, Rule 74 in Chapter XXXVI of the Original Side Rules shall Not apply to such deposit.
