20. Employment of Additional Police Officer at the cost of person making request.
- Subject to the general instruction of the district magistrate, it shall be lawful for the Inspector General of Police or Deputy Inspector General of Police or Assistant Inspector General of Police or the District Superintendent of Police to depute on the application of any person, such number of additional police officer to maintain peace at any place in the general police district as deemed fit. Such a police force shall be subject to the order of the District Superintendent of Police and shall be employed at the cost of the person making the application.Provided such person upon whose application such a deployment has been made, may, giving a written notice of one month, request the Inspector General of Police, Deputy Inspector General of Police or District superintendent of Police or Assistant Inspector General of Police for the withdrawal of the police officer so deployed and such person shall be relieved from the cost of such additional police force at the expiration of such period of notice.
