Section 27(2) in The Wild Life (Protection) Act, 1972
(2)Every person shall, so long as he resides in the sanctuary, be bound-(a)to prevent the commission, in the sanctuary, of an offence against this Act;(b)where there is reason to believe that any such offence against this Act has been committed in such sanctuary, to help in discovering and arresting the offender;(c)to report the death of any wild animal and to safeguard its remains until the Chief Wild Life Warden or the authorised officer takes charge thereof;(d)to extinguish any fire in such sanctuary of which he has knowledge or information and to prevent from spreading, by any lawful means in his power, any fire within the vicinity of such sanctuary of which he has knowledge or information; and(e)to assist any Forest Officer, Chief Wild Life Warden, Wild Life Warden or Police Officer demanding his aid for preventing the commission of any offence against this Act or in the investigation of any such offence.
