317. Powers and duties of police in respect of offences and assistance to municipal authorities.
- Every police officer shall give immediate information to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of an offence coming to his knowledge which has been committed against this Act or against an Act referred to in clause (b) of sub-section (1) of Section 114, or against any rule made under any of the said Acts and shall be bound to assist all members, officers and servants of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in the exercise of their lawful authority.Appeals from orders of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and suits against the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]
