Section 8(10) in The Maharashtra Entertainments Duty Act, 1923
(10)The Inspecting Officer may request, in case of emergency, the Officer-in-charge of the Police Station having jurisdiction over the place of inspection or entertainment, to prevent any unauthorised use of place for entertainment or to establish law and order in the place of entertainment or to seek the records relevant for the purpose of enquiry in the place of entertainment or in any other place under this Act and such officer of the Police Station shall be bound to comply with the request;Provided that in case of non-availability of such an officer, the Inspecting Officer may request the Police Officer of the nearest Police Station to render the required assistance.]
