Section 1246(b) in Police Regulations, Bengal , 1943
(b)All sums recovered on account of additional police under sections 13 to 15 of the Police Act, 1861, shall be credited into the treasury, the number and date of the orders sanctioning the extra force being quoted in treasury chalans. The receipts or recoveries on account of additional police under sections 13 and 14 of the said Act should be shown in the chalan under the minor heads (i) Police supplied to Railways, (ii) Police supplied to Municipal, Cantonments and Town Funds, or (iii) Police supplied to Public Departments, private companies and persons, as the case may be, under the major head "XXIII - Police".
