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[Cites 0, Cited by 0] [Section 663] [Entire Act]

Bengal Presidency - Subsection

Section 663(k) in Police Regulations, Bengal , 1943

(k)
(i)When in any emergency, after all the force available in his district has been mobilized, a Superintendent considers reinforcements to be necessary, he shall submit to the Deputy Inspector-General of the Range an application for them, which shall be accompanied (or, if the application is by telegram, shall be followed immediately) by a memorandum stating why reinforcements are necessary and how he has utilised his own force to meet the emergency. He shall forward a copy of the application and of the memorandum to the Inspector-General for information.
(ii)When a Superintendent considers in a grave emergency that the force available in his district is inadequate, he may call upon the Superintendent of a neighbouring district for immediate assistance; but he should at once report any such action to the Deputy Inspector-General of the Range who shall keep the Inspector-General informed.