Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1280] [Entire Act]

Bengal Presidency - Subsection

Section 1280(b) in Police Regulations, Bengal , 1943

(b)In Part II (which will be kept in manuscript form) shall be entered the articles supplied to each office, station, outpost, etc. Reasons for exceeding the prescribed scale together with the Superintendent's sanction shall be recorded in this part. A copy of the list of articles serially numbered and authenticated by the signature of the Superintendent shall be furnished to the offices and police-stations, etc. The list shall be hung up in each office and station. Charge certificates of offices and stations shall be compared with the stock book as soon as received, and an explanation for any discrepancy shall be called for at once.