(2)It shall be the duty of every police-officer(i)to communicate without delay to the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or any officer of the Municipality any information which he receives in respect of any design to commit, or any commission of, any offence under this Act or the rules or the regulations made thereunder. and(ii)to assist the Board of Councilors, the Chairman-in-Council or the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or any officer or other employee of the Municipality reasonably demanding his aid for the lawful exercise of any power vesting in the Municipality or the Board of Councilors or the Chairman-in-Council or the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or such officer or other employee under this Act or the rules or the regulations made thereunder.
