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State of Karnataka - Section

Section 133 in Karnataka Police Act, 1963

133. Duties of Police Patel.

- The Police Patel shall, subject to the orders of the District Magistrate,-
(i)act under the orders of the authorised officer and within whose jurisdiction the village is situated;
(ii)furnish such authorised officer with any returns or information called for and keep him informed as to the state of crime and all matters connected with the Village Police;
(iii)afford all police officers every assistance in his power when called upon by them for assistance in the performance of their duties;
(iv)obey and execute all orders issued to him by a Magistrate or a Police Officer;
(v)collect and communicate to the Police Officer information affecting the public peace;
(vi)detect and bring offenders in the village to justice;
(vii)arrest persons whom he has reason to believe to have committed cognizable offences; and
(viii)prevent within the limits of his village, as far as possible, the commission of offences and public nuisances.