Section 355 in Tamil Nadu District Municipalities Act, 1920
355. Duties of police officers.
(1)It shall be the duty of every police officer -(a)to communicate without delay to the proper municipal officer any information which he receives of the design to commit or of the commission of any offence under this Act or any rule, by-law or regulation made under it, [and] [This word was inserted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).](b)[to assist the chairman, the executive authority ] [These words were substituted for the words 'assist the chairman' by section 17(2) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or any municipal officer or servant reasonably demanding his aid for the lawful exercise of any power [vesting in the chairman or the executive authority] [These words were substituted for the words 'vesting in the chairman' by the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or in such municipal officer or servant under this Act, or any such rule, by-law or regulation, [xxx] [The word 'and' was omitted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act 1931 (Tamil Nad Act III of 1931).](c)[xxx] [Clause (c) was omitted by the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).](2)Any Police officer who omits or refuses to perform any duty imposed on him by this Act, shall be deemed to have committed an offence under section 10 or under section 44 of the [Tamil Nadu] [These words were substitute for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969, which came into force on the 14th January 1969.] District Police Act, 1859 (Central Act XXIV of 18 59).
