(a)A list of miscellaneous duties of which the police have been wholly or partially relieved under orders of the Provincial Government is given in Appendix VII.(b)Every police officer is bound to give reasonable assistance to any officer of the Crown unable to obtain means of transport or necessary supplies of provisions, but he shall not for this or any other purpose, compel persons to act as bearers, coolies or boatmen who are not accustomed to act as such, or impress bullocks or carts kept exclusively for private or agricultural purposes.(c)Though the police may be utilised for serving notices of demand of taxes assessed on account of additional police appointed under section 15 of the Police Act, 1861, they shall not be employed for the collection of such taxes except when this course is absolutely unavoidable; and every case in which they are so employed shall be reported to the Deputy Inspector-General.
