It shall be the duty of every Police Officer(a)promptly to serve every summons and execute every warrant or order lawfully issued to him by any competent authority and to endeavour by every lawful means to give effect to the lawful commands of his superior;(b)as far as possible to obtain intelligence concerning the commission of cognizable offences, or designs to commit such offences, to bring such information to the notice of his superior officer; and to take such action consistent with law and with orders of his superior, as shall be calculated to punish the offenders under law or prevent the commission of cognizable offences and within his view of non-cognizable offence.(c)to prevent as far as possible the commission of public nuisance;(d)to apprehend persons whom he is legally authorised to apprehend and for whose apprehension there is sufficient reason;(e)to aid other Police Officer when called on by them or if necessary in the discharge of their duties in such manner as would be lawful and reasonable;(f)to discharge every duty imposed upon him by any law for the time being in force;(g)to render every possible assistance within his power to any disabled or helpless person in the street, and to take charge of persons who being intoxicated or lunatics are, in his opinion dangerous or incapable of protecting themselves;(h)to take prompt measures to procure necessary help for any person under arrest, or in custody who is wounded or sick, and whilst conducting or guarding the said person, to have due regard to his condition;(i)to make proper arrangement for the sustenance and shelter of every person who is under arrest or in custody;(j)in the course of search to refrain from needless rudeness or annoyance;(k)in dealing with women and children to have full regard to decency and act with gentleness;(l)to make all efforts in connection with the following matters:-(1)prevention of damage or loss by fire, and(2)protection of the public against any accident or danger;(m)to regulate the public traffic in the street, to prevent obstructions therein, and as far as possible, to prevent the infraction of any rule or order made under this Act or under any other law for the time being in force for observance by the public in or near a street;(n)to keep order in the street or at such places of worship, passage, landing place and places and places or Urus or Jatra or other Public places where public throng and in the vicinity of place of worship during the time of worship;(o)to make suitable arrangements for the use of places of worship and bathing places set apart for public and to prevent overcrowding thereat and to prevent the infraction of any rule or order lawfully made for observance at such places;(p)to perform all duties imposed on him by the rules for the time being in force under Sections 13 and 21 of this Act in the manner and subject to the conditions therein prescribed.(2)Every person shall be bound to conform to every reasonable direction of a Police officer given by him in the discharge of the aforesaid duties.(3)A Police officer may remove or detain any person who fails to conform to or refuses to comply with or resists the aforesaid directions.
