Section 147(a) in Police Regulations, Bengal , 1943
(a)The Unarmed Police are expected to be able, with the lathis prescribed in regulation 146(d) or the canes allowed under regulation 89(a) to maintain and enforce order among assemblies, processions and large crowds if these are not armed with weapons of offence. There may however be exceptional circumstances in which it is desirable to employ men of the Special Armed Force for this purpose otherwise than under regulation 146.
