Section 589(3) in Kolkata Municipal Corporation Act, 1980
(3)On the written application of the Municipal Commissioner or the Joint Municipal Commissioner or the Deputy Municipal Commissioner or the Municipal Engineer-in-Chief or the Chief Municipal Health Officer or any other officer authorised in this behalf by the Municipal Commissioner or any such officer, any police-officer above the rank of a constable shall arrest any person who obstructs the Municipal Commissioner or any officer or employee of the Corporation 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. .
