(1)The Director General and Inspector-General of Police, West Bengal, and the police-officers subordinate to him shall -(a)co-operate with the Municipality for carrying into effect and enforcing the provisions of this Act and for maintaining good order in and outside the municipal area, and(b)assist the Board of Councilors, the Chairman-in-Council or the [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or any officer or other employee of the Municipality in carrying out any order made by a Magistrate under this Act.(2)It shall be the duty of every police-officer(i)to communicate without delay to the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or any officer of the Municipality any information which he receives in respect of any design to commit, or any commission of, any offence under this Act or the rules or the regulations made thereunder. and(ii)to assist the Board of Councilors, the Chairman-in-Council or the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or any officer or other employee of the Municipality reasonably demanding his aid for the lawful exercise of any power vesting in the Municipality or the Board of Councilors or the Chairman-in-Council or the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or such officer or other employee under this Act or the rules or the regulations made thereunder.(3)Any officer or other employee of the Municipality may, when empowered by a general or special order of the Director General and Inspector-General of Police, West Bengal, on the recommendation of the Chairman-in-Council or the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] in that behalf, exercise the powers of a police-officer for such of the purposes of this Act as may be specified in such order.
