Section 54 in Karnataka Urban Water Supply and Drainage Board Act, 1973
54. Duties of Police Officers.
(1)It shall be the duty of every Police Officer,-(a)to co-operate with the Board for carrying into effect and enforcing the provisions of this Act or any rule or regulation or scheme made thereunder;(b)to communicate without delay to the proper officer or servant of the Board 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 or regulation or scheme made thereunder ; and(c)to assist the Board or any officer or servant of the Board reasonably demanding the aid of such police officer for the lawful exercise of any power vesting in the Board or any such officer or servant under this Act or any rule or regulation or scheme made thereunder.(2)Any police officer who omits or refuses to perform any duty imposed on him by this Act, shall be deemed to have committed the offence under section 65 (b) of the [Karnataka] [Substituted by Act 7 of 1976 w.e.f. 4.3.1976.] Police Act, 1963 [Karnataka] [Substituted by Act 7 of 1976 w.e.f. 4.3.1976.] Act 4 of 1964).
