Section 90(3) in Criminal Courts - Rules and Orders
(3)It appears to the Magistrate that the police not only require time for their investigation, but that for special reasons they want the accused to be present with them in that investigation, he may order the detention of the accused in the custody of the police.Note. - Under the proviso to Section 167 of the Code no Magistrate of the third class and no Magistrate of the second class who is not specially empowered in this behalf by the Provincial Government can authorize detention in the custody of the police.
