Section 588(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Inspector-General of Police, West Bengal, the Commissioner of Police, Calcutta, and their subordinates shall,-(a)co-operate with the Corporation for carrying into effect and enforcing the provisions of this Act and for maintaining good order in and outside Calcutta, and(b)assist the Corporation or the Municipal Commissioner or any other officer or employee of the Corporation in carrying out any order made by a Magistrate under this Act.
