Section 10 in The Eastern Frontier Rifles (West Bengal Battalion) Act, 1920
10. Powers of Commandants and Assistant Commandants for inquiring into offences under this and other Acts. -
Notwithstanding anything contained in the Police Act, 1861, or in any other enactment for the time being in force, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] may invest any Commandant or Assistant Commandant with the powers of a Magistrate of any class for the purpose of inquiring into or trying any offence committed by a rifleman and punishable under the Police Act, 1861, or this Act, and any offence committed by a rifleman against the person or property of another rifleman and punishable under any section of the Indian Penal Code or of any other Act in force in [West Bengal] [Words substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.].
