(1)The State Government may by notification, invest any of the Prohibition Authorities mentioned in Sections 48, 49 and 52 of this Act, with all or any of the powers or duties conferred or imposed by the Code of Criminal Procedure, 1898 (V of 1898) on the Officer-in-charge of a police-station within the meaning of the said Act, in respect of investigations, arrests, searches, seizures and detention in custody for offences under this Act, and may in such notification specify the area within which such authority shall exercise such powers :Provided that such powers shall not be conferred on any officer whose rank is lower than that of a Sub-Inspector.
