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State of Tamilnadu - Section

Section 59 in Tamil Nadu Highways Act, 2001

59. Duties of police officers.

- It shall be the duty of every police officer to -
(a)communicate without delay to the Highways Authority, any information which such police officer receives of a design to commit, or of the commission of, any offence against this Act or any rule made thereunder;
(b)assist the Highways Authority or any officer or servant of the Highways Authority reasonably demanding the aid of such police officer for the lawful exercise of any power vested in the Highways Authority or any such officer or servant under this Act or any rule made thereunder for enforcing the provisions of this Act.