204. Occupation of inspection rooms and bungalows attached to police stations by gazetted touring officers of other departments. [§ 12, Act V, 1861].
- All gazetted touring officers of other departments, while travelling on bona fide duty, may be allowed to occupy the inspection rooms and bungalows attached to police-stations whenever available, subject to the following conditions which must be strictly observed. The Inspector-General reserves the right-to withdraw the concession in toto or in respect of any particular officer, should circumstances require it at any time.(i)The building or room must at once be vacated if required by a police officer.(ii)It is not to be used as an office for holding investigations or other purposes.(iii)The room or rooms must be left in good and clean condition, for which purpose the officers must provide their own servants.(iv)The officer requiring the use of an inspection room must ascertain beforehand from the officer-in-charge of the police-station if it is available or not and be guided accordingly.
