(3)On the written application of the Chairman, [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] any police-officer above the rank of a constable shall arrest any person who obstructs the Chairman or any member of the Chairman-in-Council [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or any officer or other employee of the Municipality in the exercise of any power or performance of any function or discharge of any duty under this Act or the rules or the regulations made thereunder.K. General Provisions
