Section 34(3) in The U.P. Participatory Irrigation Management Act, 2009
(3)It shall be the duty of police officers, employees of the State Government and members of water users' association, in whose knowledge any offence, punishable under this Act is committed or attempted to be committed, to give immediate information to the competent investigating agency of such commission or, attempt and to assist the competent investigating agency in the exercise of its authority under this Act.
