Section 588 in Kolkata Municipal Corporation Act, 1980
588. Co-operation of the police.
(1)The Inspector-General of Police, West Bengal, the Commissioner of Police, Kolkata, and their subordinates shall,(a)co-operate with the Corporation for carrying into effect and enforcing the provisions of this Act and for maintaining good order in and outside Kolkata, and(b)assist the Corporation or the Municipal Commissioner or any other officer or employee of the Corporation in carrying out any order made by a Magistrate under this Act.(2)It shall be the duty of every police-officer in or outside Kolkata(i)to communicate without delay to the Municipal Commissioner or any other officer of the Corporation any information which he receives in respect of any design to commit or any commission of any offence under this Act or the rules or the regulations made thereunder, and(ii)to assist the Municip5I Commissioner or any other officer or employee of the Corporation reasonably demanding his aid for the lawful exercise of any power vesting in the Corporation or the Municipal Commissioner or such officer or employee under this Act or the rules or the regulations made thereunder.(3)Any officer or employee of the Corporation may, when empowered by a general or special order of the Inspector-General of Police, West Bengal or the Commissioner of Police, Kolkata, on the recommendation of the Corporation in that behalf, exercise the powers of a police-officer for such of the purposes of this Act as may be specified in such order.
