Section 320(3) in The Chhattisgarh Municipalities Act, 1961
(3)It shall be the duty of every police officer employed within the limits of the Municipality-(i)to communicate without delay to the Council 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 Municipal Officer or servant reasonably demanding his aid for the lawful exercise of any power vested in the Council or in any Municipal Officer or servant under this Act or any rule or bye-law made thereunder.
