Section 566 in Uttar Pradesh Municipal Corporation Act, 1959
566. Duties of police officers.
- It shall be the duty of every police officer -(a)to communicate without delay to the proper Corporation officer any information which he receives of the design to commit or of the commission of any offence under this Act or any rule, bye-law or regulation made under it;(b)to assist the Municipal Commissioner or any Corporation officer or servant, or any person to whom the Municipal Commissioner has lawfully delegated powers reasonably demanding his aid for the lawful exercise of any power vesting in the Municipal Commissioner or in such Corporation officer or servant or person under this Act, or any such rule, bye-law or regulation;and for all such purposes he shall have the same powers which he has in the exercise of his ordinary police duties.
