Section 36(d) in Police Regulations, Calcutta, 1968
(d)Under section 46 of the Code of Criminal Procedure, 1898, when a person forcibly resists arrest or attempts to evade arrest, a police officer may use all means necessary to effect the arrest subject to the restriction that he has not the right to cause the death of a person who is not accused of an offence punishable with death or with imprisonment for life.
