Section 483 in The Gujarat Provincial Municipal Corporations Act, 1949
483. Co-operation of Police, etc.
(1)The District Magistrate and the District Superintendent of the Police having jurisdiction in the City shall, as for as may be, cooperate by themselves and through their subordinates with the Commissioner for carrying into effect and enforcing the provisions of this Act and for the maintenance of good order in the City.(2)It shall be the duty of every police officer in the City to communicate without delay to the proper municipal officer any information which he receives of a design to commit or of the commission of any offence against this Act or against any rule, regulation or bye-law and to assist the Commissioner or any municipal officer or servant reasonably demanding his aid for the lawful exercise of any power vesting in the Commissioner or in such municipal officer or servant under this Act.
