It shall be the duty of every Police Officer,—(a)promptly to serve every summons and obey and execute every warrant or other order lawfully issued to him by competent authority, and to endeavour by all lawful means to give effect to the lawful commands of his superior;(b)to the best of his ability to obtain intelligence concerning the commission of cognizable offences or designs to commit such offences;(c)to lay such information and to take such other steps, consistent with law and with the orders of his superiors, as shall be best calculated to bring offenders to justice;(d)to prevent the commission of offences;(da)to prevent the breach of the public peace;(e)to prevent to the best of his ability the commission of public nuisances;(f)to apprehend without unreasonable delay all persons whom he is legally authorised to apprehend and for whose apprehension there is sufficient reason;(g)to aid another Police Officer when called on by him or in case of need in the discharge of his duty, in such ways as would be lawful and reasonable on the part of the officer aided;(h)to discharge such duties as are imposed upon him by any law for the time being in force.(i)to communicate without delay to the appropriate officer of a local authority any information which he receives, of the design to commit or of the commission of any offence under the relevant law constituting such local authority or under any rule, bye-law or regulation made under such law;(j) to assist any officer or servant of a local authority or any person to whom the powers of such officer or servant has been lawfully delegated, reasonably demanding his aid for the lawful exercise of any power vesting in such officer or servant of the local authority, or such person, under the relevant law constituting such local authority or under any rule, bye-law or regulation made under such law.
