148. Requisition for assistance of Eastern Frontier Rifles.
(a)Members of the Eastern Frontier Rifles, being enrolled under the Police Act, 1861, may be required, under section 128 of the Code of Criminal Procedure by a Magistrate or an officer-in-charge of a police-station or police officer of higher rank, to disperse an unlawful assembly, and they are bound under section 149 of that Code to interfere for the purpose of preventing the commission of a cognizable offence.(b)If the assistance of a detachment of the Eastern Frontier Rifles is required during any disturbance, a requisition should ordinarily be made to the Inspector-General.(c)If in a case of emergency the assistance of a detachment of the Eastern Frontier Rifles is requisitioned under section 128 of the Code of Criminal Procedure, the officer making the requisition shall at once inform the Inspector-General who shall at once report to the Provincial Government the action taken.
