(1)The Commissioner of City Police, Hyderabad by virtue of his office, and any Deputy Commissioner of Police specially empowered in this behalf by the Government, shall have all the powers of a District Magistrate under Sections 94, 96, 97 and 98 of the Code of Criminal Procedure, 1898, (Central Act 5 of 1898).(2)The powers specified above may be exercised for the purposes of any investigation or any other proceeding under this Act or the Code of Criminal Procedure, 1898. (Central Act 5 of 1898).
