Section 153(b) in Police Regulations, Bengal , 1943
(b)Use of firearms in the exercise of the right of private defence. - It is essential that all ranks should appreciate and fully understand the right of private defence both of person and property. They are entitled by law to protect themselves and Crown property, e.g., their weapons, ammunition; motor transport, etc., against attack. Such attack may be met by force. This force should not inflict more harm than is necessary for protection but may extend to the causing of death. If then these circumstances are fulfilled a police officer of any rank even that of a constable is entitled to-open fire. But not only has every member of the police force the right to defend himself and Crown property he has also the right and in fact it is his duty to protect other persons and the property of other persons against unlawful acts. Here again, he is entitled to use force to the extent of voluntarily causing death if he sees a private person being attacked in such a way that death or grievous hurt is likely to be caused to that person or there is grave apprehension that he may be kidnapped or wrongfully confined. Similarly, with regard to property he may intervene to the same extent to prevent robbery, house breaking by night, mischief by fire, that is arson, theft, mischief or house trespass in circumstances likely to cause apprehension of death or grievous hurt to any person if the right of private defence is not exercised.
