64. Deputing additional police in disturbed or turbulent districts.
(1)Through proclamation to be notified in the Gazette and through other manner as directed by the Government, it shall be lawful for the Government to proclaim for any area under its jurisdiction, that the situation of disturbance or turbulence has developed in that area as a result of the conduct of the resident, or any of its class or community of such area, it is expedient that the strength of the Police may be increased.(2)Thereupon, with the concurrence of the Government, it shall be lawful for the Director General of Police or other officer authorised by the Government for this purpose that in the area specified in the above proclamation he depute additional police force from the strength generally stipulated.(3)Subject to the provisions of sub-clause (5) of this clause, the cost of such police force shall be borne by the resident of the area mentioned in the proclamation.(4)The District Magistrate shall, on conducting such enquiry, if he deems fit, apportion such cost among those resident, who according to above are liable to bear thereof and who have not been granted relaxation under subsequent clause. Such apportion shall be made on the basis of the individual means of the residents of such area by the decision of the District Magistrate.(5)It shall be lawful for the government to grant exemption of any part of such cost to any individual or class or community.(6)In every proclamation issued under sub-section (1) of this section that period shall be mentioned during which the proclamation shall remain effective, however this may be withdrawn any time may be continued for further period or periods or from time to time as the government deem fit and directs in each case.Explanation. - For purpose of this section, the resident shall include such persons, self or their agents or servants, who is occupying or holding land or other immovable property in such area such land owner, self or their agent or servants, who are recovering rent direct from subjects or occupants irrespective of whether they are really living in that area or not."Resident" shall include real resident of that area irrespective of whether they are land owner or not.
