Section 588(2) in Kolkata Municipal Corporation Act, 1980
(2)It shall be the duty of every police-officer in or outside Kolkata(i)to communicate without delay to the Municipal Commissioner or any other officer of the Corporation 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 Municip5I Commissioner or any other officer or employee of the Corporation reasonably demanding his aid for the lawful exercise of any power vesting in the Corporation or the Municipal Commissioner or such officer or employee under this Act or the rules or the regulations made thereunder.
