Section 68 in Assam Town and Country Planning Act, 1959
68. Power and duties of police in respect of offences and assistance to Authorities.
- Every police officer, mauzadar or officer of the Local Authority shall give immediate information to the Authority or an offence to his knowledge which has been committed under this Act, or against any rule, made under this Act and shall be bound to assist all members, officers and servants of the Authority in the exercise of their lawful authority.
