- If it appears to the officer-in-charge of the section that,-(a)there are no sufficient reasons for believing that the person brought before him has committed an offence, he shall record his reasons and forthwith discharge him;(b)there are sufficient reasons for believing that such person has committed an offence, but there are no sufficient reasons for believing that he has committed a cognizable offence, he shall forthwith produce him before the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] along with a report containing the reasons and shall proceed in accordance with the directions of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957];(c)there are sufficient reasons for believing that the person brought before him has committed a cognizable offence, he shall, if such person was arrested under [section 43 of the Code of Criminal Procedure, 1973] [Substituted by Act No.2 of 2004.] (Central Act 2 of 1974) rearrest him and shall either himself investigate; or direct some officer subordinate to him to investigate, the facts and circumstances of the case.
