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State of West Bengal - Section

Section 62 in Police Regulations, Calcutta, 1968

62. Whistle calls. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The following whistle calls shall be used :-

(i)the rally, a succession of short blasts, and
(ii)the alarm, alternate long and short blasts.
(b)The rally shall be used when it is necessary to summon officers within earshot, e.g., to call beat constables to a particular point. On hearing the call all ranks shall move as quickly as possible to the point where it is being blown.
(c)The alarm shall be used only in emergency when the caller is in danger or for calling officers out of barracks in case of fire or in like circumstances. On hearing the call all ranks shall forthwith fall in and await orders at the place where it is being blown.