Section 347(2) in The M.P. Municipal Corporation Act, 1956
(2)It shall be the duty of every police officer within the limits of the Corporation-(i)to communicate without delay to the Commissioner any information which he receives of a design to commit or of the Commission of any offence against this Act or any rule or bye-law made thereunder; and(ii)to assist any Corporation officer or servant reasonably demanding his aid for the lawful exercise of any power vested in the Corporation or in any Corporation officer or servant under this Act or any rules or bye-laws made thereunder.
