Section 151 in New Town, Kolkata Development Authority Act, 2007
151. Co-operation of the Police.
(1)The Director General and Inspector-General of Police, West Bengal, and the police officers subordinate to him shall-(a)co-operate with the Development authority for Carrying into effect and enforcing the provisions of this Act and for maintaining good order in and outside the area of New Town, Kolkata, and(b)assist the Development Authority, the Chairman or any officer or other employee of the Development Authority in carrying out any order made by a Magistrate under this Act.(2)It shall be the duty of every police officer-(i)to communicate without delay to the Chairman or any officer of the Development Authority any information which he receives in respect of any design to commit, or any commission of, any offence under this Act or the rules or the regulations made thereunder, and(ii)to assist the Development Authority,or the Chairman or any officer or other employee of the Development Authority reasonably demanding his aid for the lawful exercise of any power vesting in the Development Authority or the Chairman or such officer or other employee under this Act or the rules or the regulations made thereunder.(3)Any officer or other employee of the Development Authority may, when empowered by a general or special order the Director General and Inspector-General of Police, West Bengal, on the recommendation of the Chairman in that behalf, exercise the power of a police officer for such of the purposes of this Act as may be specified in such order.
