Section 36(b) in Police Regulations, Calcutta, 1968
(b)Right of private defence. - It is essential that all police officers should appreciate and fully understand the right of private defence both of person and property. A police officer is entitled by law, and it is his bounden duty, to protect (i) himself and Government Property (e.g. his weapons, motor-transport buildings etc.) and his own property and (ii) other persons and the property of other persons against attack and unlawful acts. In doing so he shall on no account inflict more harm than is necessary for the protection either of his own person or of his own property or the person or the property of any other person. If it is necessary, however, a police officer may inflict harm extending to the voluntary causing of death in the following circumstances, namely :-
