Section 355(1) in Tamil Nadu District Municipalities Act, 1920
(1)It shall be the duty of every police officer -(a)to communicate without delay to the proper municipal officer any information which he receives of the design to commit or of the commission of any offence under this Act or any rule, by-law or regulation made under it, [and] [This word was inserted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).](b)[to assist the chairman, the executive authority ] [These words were substituted for the words 'assist the chairman' by section 17(2) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or any municipal officer or servant reasonably demanding his aid for the lawful exercise of any power [vesting in the chairman or the executive authority] [These words were substituted for the words 'vesting in the chairman' by the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or in such municipal officer or servant under this Act, or any such rule, by-law or regulation, [xxx] [The word 'and' was omitted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act 1931 (Tamil Nad Act III of 1931).](c)[xxx] [Clause (c) was omitted by the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).]
