Section 26(8) in Hyderabad City Police Act, 1348 F
(8)The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or the officer authorised under sub-section (7) may, for securing the attendance of any person against whom an order is proposed to be made under sub-section (1), (2) or (3), exercise all or any of the powers of a court under [sections 70, 71 and 72 of the Code of Criminal Procedure, 1973] [Substituted by Act No.2 of 2004.] (Central Act 2 of 1974). When such person is brought before the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may release him on bail with or without sureties or may, from time to time, detain him in custody for such period as he thinks fit; but such period shall not exceed fifteen days at a time.
