Section 40(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)It shall be the duty of every police officer to communicate without any delay to the Commission any information which he receives of a design to commit or the commission of any offence under this Act, rule or regulation and to assist the Commission or any officer or servant reasonably demanding his aid for the lawful exercise of any power visiting in the Commission or in such officer or servant.
