7. Commissioner to be Justice of the Peace, but to act only in certain cases
The Commissioner of Police shall be appointed a Justice of the Peace but unless he is vested with the jurisdiction of a Magistrate of Police, he shall act as a Justice only so far as may be necessary for the preservation of the peace, the prevention of crimes, and the detection, apprehension and detention of offenders in order to their being brought before a Magistrate of Police, and so far as may be necessary for the performance of the duties assigned to the Commissioner by this Act.Any Additional, Joint, Deputy or Additional Deputy Commissioner of Police may be appointed as a Justice of the Peace and, if so appointed, shall act in that capacity subject to the above restriction.
