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 966] [Entire Act]

Bengal Presidency - Subsection

Section 966(b) in Police Regulations, Bengal , 1943

(b)A register of marksman's badges in manuscript shall be maintained in each district. The register, with an adequate number of badges, and an issue form (B. P. Form No. 186) shall be taken to the range daily during the musketry season. When a man earns a badge, his name shall be entered in the register and in the issue form, and the officer presiding shall issue a badge after taking the man's signature in the register as well as in the issue form. Necessary entry shall be made in the clothing hand-book later. Men who requalify the following year shall retain their badges and an entry shall be made to this effect against their names in the register. Those who fail to requalify shall return their badges and an entry shall be made in the register against their names. Special care must be taken to see that the necessary entries in the clothing handbooks and in the committee report book are duly made.