Section 11A in The Haryana Development and Regulation of Urban Areas Act, 1975
11A. Duty of police officers.
- It shall be the duty of every police officer -(i)to communicate without delay to the Director or any other officer authorised in writing by him in his behalf, any information which he receives of a design to commit or of the commission of any offence against this Act or any rule or regulation made thereunder; and(ii)[ to assist the Director or any other officer authorised in writing by him in this behalf, in the lawful exercise of any power vested in the Director or any other officer authorised in writing by him in this behalf under this Act or any rule or regulation made thereunder.] [Added by Haryana Act No. 11 of 1989.]
