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] [Entire Act]

State of West Bengal - Section

Section 37 in Police Regulations, Calcutta, 1968

37. Warning before firing. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Before opening fire, full and sufficient warning must be given to the rioters of the consequences of failure to disperse. An order to open fire shall only be given as the last resort when it is considered impossible to disperse the mob by any other means.