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State of Bihar - Section

Section 31 in Bihar Police Act, 2007

31. Role, Function and Duty of Police.

- Role and duty of police shall, mainly be the following:-
(a)To follow law and implement them in a fair manner and protect the life ,liberty, property and the human rights along with the dignity of the public.
(b)To maintain and promote public order.
(c)To protect the internal security, prevent and control terrorist activities, activities breaching communal harmony, activities affecting internal security and other subversive activities.
(d)To protect road, rail, bridges, important infrastructures and establishments etc. along with public property from riot violence or other kind of attacks.
(e)To prevent crime and reduce the chances of commission of offences by their preventive activities and steps and assist and cooperate with other relevant agencies in actions to be taken for preventing offences.
(f)To properly file all information sent personally or brought to them by representative of the individual or received through email or other medium and take immediate follow up action after giving acknowledgment of the information.
(g)To file compoundable offence brought to their attention through notice and other medium and investigate them and duly provide a copy of the First Information Report to the person filing FIR and arrest offender whenever deemed proper and provide required assistance in prosecuting them.
(h)To develop sense of confidence in various societies and maintain them and so far as possible prevent conflict and increase feeling of brotherhood among them.
(i)Taking initiative in providing every possible help to the person affected by man-made or natural calamities actively, assists other agencies in relief and rehabilitation work.
(j)To help persons having apprehension of physical loss or loss of property and provide necessary assistance and relief to the victims.
(k)To regulate orderly transportation of people and vehicle and control and regulate traffic on highway.
(l)To gather information relating to the matter connected with public peace and all kind of offence and national security and apart from taking suo motto action, shares such information with other relevant agencies.
(m)To take charge of all unclaimed property in their possession as police officer discharging their duty and take action for their secured custody and their disposal as per the prescribed procedure.
(n)To provide security to public servants.
(o)To perform all such duties and responsibilities, which have been imposed upon them by any authority vested with the power to issue such instructions by the government or by the law for the time being in force.
(p)To keep record of habitual offenders and organised offences and display them in the police station.