Section 189 in The Rajasthan District Boards Act, 1954
189. Powers and duties of police in respect of offences and assistance to authorities of Board.
- Every Police Officer shall give immediate information to the Board of an offence coming to his knowledge which has been committed against this Act or any other enactment wherein or whereunder provision is made for the fine being credited to the District Fund, or against any rule made thereunder and shall be bound to assist all members, officers and servants of the Board in the exercise of their lawful authority.
