(xvi)Petition, application, charge or information respecting any offence when presented, made or laid to or before a Police-officer, or to or before the Heads to Village or the Village Police in the territories respectively subject to the [***] [Substituted by Government of India (Adaptation of Indian Laws) Order, 1937.][(State) Governments] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] of Madras and Bombay.
