Section 6 in The Maharashtra Village Police Act, 1967
6. Duties of Police Patil.
Subject to the orders of the District Magistrate, the Police-patil Shall,—(i)act under the orders of any other Executive Magistrate within whose local jurisdiction his village is situated;(ii)furnish such return and information as may be called for by such Executive Magistrate;(iii)constantly keep such Executive Magistrate informed as to the state of crime and all matters connected with the village police and the health and general condition of the community in his village;(iv)afford every assistance in his power to all Police Officers when called upon by them in the performance of their duty;(v)promptly obey and execute all orders and warrants issued to him by a Magistrate or Police Officer;(vi)collect and communicate to the Station Officer intelligence affecting the public peace;(vii)prevent within the limits of his village the commission of offence and public nuisances and detect and bring offenders therein to justice;(viii)perform such other duties as are specified under other provisions of this Act, and as the State Government may, from time to time, by general or special order specify in this behalf.
