134. [ Offences to be reported. [Sections 134 and 135 were substituted for the original, by Bombay 22 of 1960, Section 89.]
- Every village officer or servant useful to Government, every officer of the State Government, and (with the consent of the Central Government) every officer of the Customs and Central Excise Departments, and every officer or servant of a local authority, and the Sarpanch of a village Panchayat constituted under the Bombay Village Panchayats Act, 1958 (Bombay iii of 1959), shall be bound-(a)to give immediate information at the nearest police station or to any officer or person authorised in this behalf of the commission of any offence and of the intention or preparation to commit any offence under this Act which may come to their knowledge;(b)to take all reasonable measures in their power to prevent the commission of any such offence which they may know or have reasons to believe is about or likely to be committed.
