Section 52(b) in Hyderabad City Police Act, 1348 F
(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];
