Section 12B in The Punjab New Capital (Periphery) Control Act, 1952
12B. [ Duty of police officers. [Inserted by Haryana Act No. 3 of 2000.]
- It shall be the duty of every police officer -(i)to communicate without delay to the [Director] or any other officer authorised 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 rules or regulations made thereunder; and(ii)to assist the [Director] [Substituted by Haryana Act No. 15 of 2001.] any other officer authorised in writing by him, in this behalf, in the lawful exercise of any power vested in the [Director] [Substituted by Haryana Act No. 15 of 2001.] or any other officer authorised in writing by him, in this behalf, under this Act or any rule or regulation made thereunder.
