Section 193(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)Where a superior officer of police has been appointed under section 177, the report shall, in any case in which the State Government by general or special order so directs, be submitted through that officer, and he may, pending the orders of the Magistrate, direct the officer in charge of the police station to make further investigation.
