Section 153(d) in Police Regulations, Bengal , 1943
(d)Use of firearms to effect arrest. - Under section 46 of the Code of Criminal Procedure when a person forcibly resist arrest or attempts to evade arrest, subject to the important restriction that this section gives no right to cause the death of a person who is not accused of an offence punishable with death or with transportation for life, a police officer may use all means necessary, including the opening of fire, to effect the arrest (see regulation 154 below).
