Section 48(1) in Hyderabad City Police Act, 1348 F
(1)If in the course of investigation the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] has reason to believe that a cognizable offence has been committed, he may require the attendance before himself or any officer subordinate to him who is investigating a cognizable offence, of any person who resides within the Hyderabad City Police limits or within 30 miles of such limits, who from the information received or otherwise appears to be acquainted with the facts and circumstances of the case, and such person shall attend as so required.The provisions of [section 161 of the Code of Criminal Procedure, 1973] [Substituted by Act No.2 of 2004.] (Central Act 2 of 1974) shall also apply to the person so attending.
