Section 151(2) in New Town, Kolkata Development Authority Act, 2007
(2)It shall be the duty of every police officer-(i)to communicate without delay to the Chairman or any officer of the Development Authority 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 Development Authority,or the Chairman or any officer or other employee of the Development Authority reasonably demanding his aid for the lawful exercise of any power vesting in the Development Authority or the Chairman or such officer or other employee under this Act or the rules or the regulations made thereunder.
