(3)Sections 127 and 128 of the Code of Criminal Procedure, 1898, in their application to Greater Bombay and any other area for which a Commissioner has been appointed shall be amended as follows:—(a)in section 127, for the words “police station” the words “section or any police officer not below the rank of a sub-inspector authorised by the State Government in this behalf” shall be substituted;(b)in section 128, for the words “police station whether within or without the presidency-towns” the words and figures “section or any police officer authorised under section 127 “shall be substituted.
