21. Employment of additional police force at Railway and at large work.
- Whenever a work on railway, canal or ant other public work is carried out or any manufacturing or other commercial business is conducted in any part of the state and it appears to the Director General of Police that the behaviour or a reasonable apprehension of the behaviour of the persons employed on such work manufactory or commercial concern, necessitates the employment of additional police force at such places it shall be lawful for the director General of Police to deploy additional police force at such place and to keep them employed at such place for so long as its necessity appears to continue and it shall be legitimate for the Director General of Police issue order from time to time for the payment of the cost of such additional police force to the person on whose control or custody lies the fund used for carrying out such work, manufacturing or commercial business, and thereafter such person shall make the payment accordingly.
