Section 158 in The Code of Criminal Procedure, 1989 (1933 A. D.)
158. Reports under section 157 how submitted.
(1)Every report sent to a Magistrate under section 157 shall, if [the Government] [Substituted for the words 'High Highness' by Act X of 1996.] so directs be submitted through such superior officer of police as [the Government] [Substituted for the words 'His Highness' by Act X of 1996.] by general or special order appoints in that behalf.(2)Such superior officer may give such instructions to the officer-incharge of the police station as he thinks fit and shall, after recording such instructions on such report transmit the same without delay to the Magistrate.
