Section 138(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)It shall be the duty of every police officer to communicate as soon as may be to the market committee any information which he receives regarding any attempt to commit or the commission of any offence against this Act or any rule or bye-law made thereunder and to assist the Secretary or any officer or servant of the market committee reasonably demanding his aid in the exercise of his lawful authority.
