Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 341] [Entire Act]

Bengal Presidency - Subsection

Section 341(d) in Police Regulations, Bengal , 1943

(d)It may be occasionally necessary in special instances to maintain a secret watch over the movements of certain criminals, such as cannot be effectively carried out in the ordinary way. In such cases the officer-in-charge of the police-station may employ agents or informers for the purpose, but he shall in each case report his action without delay to the Superintendent, through the Circle Inspector. Charges thus incurred will be met from the Superintendent's grant for secret service.