Section 350B in Haryana Municipal Corporation Act, 1994
350B. Duty of police officers.
- It shall be the duty of every police officer -(i)to communicate without delay to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] or any other officer authorized in writing by him, in this behalf, any information which he receives of a design to commit or of the commission of any offence against this Act or any rule or regulation made thereunder; and(ii)to assist the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] or any other officer authorized in writing by him, in this behalf, in the lawful exercise of any power vested in the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] or any other officer authorized in writing by him, in this behalf, under this Act or any rule or regulation made thereunder.
