Section 9(2) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(2)For the purposes of this Act, any authority under this Act may requisition the service of any police officer or of any officer of the State Government or of both to assist him for all or any of the purposes specified in sub-section (1), and it shall be the duty of every such officer to comply with such requisition or direction.
