Section 148(a) in Police Regulations, Bengal , 1943
(a)Members of the Eastern Frontier Rifles, being enrolled under the Police Act, 1861, may be required, under section 128 of the Code of Criminal Procedure by a Magistrate or an officer-in-charge of a police-station or police officer of higher rank, to disperse an unlawful assembly, and they are bound under section 149 of that Code to interfere for the purpose of preventing the commission of a cognizable offence.
