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Bengal Presidency - Section

Section 796 in Police Regulations, Bengal , 1943

796. Musketry course and award of prizes. [§12, Act V, 1861].

(a)All Assistant Sub-Inspectors, head constables, naiks and constables shall be properly trained in musketry. Details of the musketry course and of the prizes which are awarded annually on the result of the course are given below.
(b)
(i)Assistant Sub-Inspectors, head constables, naiks and constables of the Special Armed Force and the mobilization contingent shall fire the general musketry course annually. One half of the remaining men of the Unarmed Police shall fire the course each year, so that every man fires the course biennially.
(ii)Recruits received back from the Police Training College shall fire the complete course in the district during the first musketry season after their return.
(iii)The page number of the register of musketry practice (B. P. Form No. 156) bearing the man's score shall be entered in red ink in the casual leave register against the name of each man who fires, under the column for the year in which he fires the course, thus:-
"Musketry, page 117."
(c)Before firing the course, every man shall be given adequate preliminary instruction by selected instructors and under the supervision of the Armed Inspector in all necessary exercises, aiming, etc., both with and without rests. Each man should be allotted a particular musket with which he will receive this preliminary instruction and fire the course. White aiming targets with circular black bull's-eyes, 6 inches in diameter shall be used for this preliminary instruction. For this instruction, the force shall be divided into squads of not more than ten men to each instructor.
(d)
(i)The musketry course shall be fired in three parts with different ammunition in the following order:-