Section 5(3) in The Bombay Village Police Act, 1867
(3)Police-Patels may be appointed for different divisions of town or place. - In any town or place in which the duties cannot be in rotation or otherwise, it shall be lawful for the [[State] [The words 'Provincial Government' were substituted for the words 'Magistrate of the district' by the Adaptation of Indian Laws Order in Council.] Government] may, [**] [The words 'with the consent of the Commissioner' Were omitted by the Adaptation of Indian Laws Order in Council.] [**] [The words 'of Police' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886), Schedule, B. this Schedule has been printed as gin Appendix to the Bombay General Clauses Act, 1904 (Bombay II of 1904).]; appoint a sufficient number of Police-patel for the different divisions of the town or place.
