Section 5A(1) in The Andhra Pradesh (Andhra Area) District Police Act, 1859.
(1)Where in any Central Police District, an area is declared as metropolitan area as defined in clause (k) of section 2 of the Code of Criminal Procedure, 1973, the Government may appoint a Commissioner of Police for the said area and he shall, in such metropolitan area exercise, the same powers and perform the same functions as are exercisable and performable by the District Superintendent of Police under this Act.
