Section 11(2) in The Bombay State Reserve Police Force Act, 1951
(2)Circumstances under which reserve police officer entitled to use force. - Notwithstanding anything contained in sections 100 and 103 of the Indian Penal Code (XLV of 1860), a reserve police officer employed as aforesaid may, when there is reasonable apprehension of assault on himself or any reserve police officer or of damage or harm to any property or person which or whom it is his duty to protect, use such force to the wrongdoer or assailant as may be reasonably necessary even though the use of such force may involve risk of death of the wrongdoer or the assailant or any other person assisting such wrongdoer or assailant.
