37. Employment of additional police to keep peace.
(1)The Commissioner may, on application of any person, depute any additional number of police to keep peace, to preserve order, to enforce any of the provisions of this Act or of any other law in respect of any particular class or classes of offences or to perform any other duties imposed on the police at any place in the area under his charge.(2)Such additional police shall be employed at the cost (which shall be determined by the Commissioner in accordance with the rules made in this behalf) of the person making the application, but shall be subject to the orders of the police authorities and shall be employed for such period as the Commissioner considers necessary.(3)If the person, upon whose application such additional police are employed, makes at any time a written requisition to the Commissioner for withdrawal of the said police such person shall be relieved from the cost thereof at the expiration of such period not exceeding one week from the date of delivery of such requisition as the Commissioner shall determine.(4)Where there is any dispute as to the amount to be paid by way of cost, the Commissioner shall, on an application made in that behalf by the aggrieved party, refer the matter to the Government or any authority nominated by the Government, whose decision thereon shall be final.
