Section 409 in Gauhati Municipal Corporation Act, 1971
409. Duties of police officer.
- It shall be the duty of every police officer -(a)To communicate without delay to the proper municipal officer any information which he receives of the design to commit or of the commission of any offence under this Act or any rule, bye-law or regulation made under it; and(b)To assist the Commissioner or any municipal officer or staff or any person to whom the Commissioner has lawfully delegated powers, reasonably demands his aid for the lawful exercise of any power vesting in the Commissioner or in such municipal officer or staff or person under this Act or any such rule, bye-law or regulation, and for all such purpose he shall have the same power which he has in the exercise of his ordinary police duties.
