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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(2) in Kerala Police Act, 2011

(2)No individual or institution shall have any right to be deployed with police force in an enhanced rate exclusively for them free of cost or on levying fees other than the circumstances under which in addition to the general and normal rates of police arrangements available for the public as part of normal police services, the State Police Chief or the District Police Chief or the Station House Officer is otherwise satisfied that there is imminent danger for the occurrence of a grave offence.