Section 402 in Chennai City Municipal Corporation Act, 1919
402. Duties of police officers.
- It shall be the duty of every police officer-(a)to communicate without delay to 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;(b)to assist the commissioner or any municipal officer or servant, or any person to whom the commissioner has lawfully delegated powers reasonably demanding his aid for the lawful exercise of any power vesting in the commissioner or in such municipal officer or servant or person under this Act or any such rule, by-law or regulation.(c)[Omitted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931)]and for all such purposes he shall have the same powers which he has in the exercise of his ordinary police duties.
