Section 328 in The City of Nagpur Corporation Act, 1948
328. Co-operation of Police. - (1) The City Superintendent of Police, and his subordinates shall, as far as may be, co-operate with the [Commissioner] for carrying out the purposes of this Act and for the maintenance of public health, safety and convenience within the limits of the Corporation.
(2)If shall be the duty of every police officer within the limits of the Corporation -(i)to communicate without delay to the [Commissioner] any information which he receives of a design to commit or of the commission of any offence against this Act or any rule or by-law made thereunder, and(ii)to assist any Corporation Officer or servant reasonably demanding his aid for the lawful exercise of any power vested in the Corporation or in any Corporation Officer or servant under this Act or any rule or by-law made thereunder.(3)Any officer or servant of the Corporation, when empowered so to do by a general or special order of the State Government, may exercise such of the powers of a police officer for such of the purposes of this Act as may be specified in the order.
