Section 40 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
40. Co-operation of police.
(1)The District Magistrate and the District Superintendent of Police having jurisdiction in the area concerned shall so far as may be co-operate by themselves or through their subordinates with the Commission for carrying into effect and enforcing the provisions of this Act.(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.
