Section 41(2) in The M.P. Shops and Establishments Act, 1958
(2)For the purposes of investigation of offences under this Act, an Inspector shall have the same powers as an Officer-in-Charge of a Police Station has under the [Code of Criminal Procedure, 1898 (V of 1898)] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] for investigation of the cognizable offences except that he shall not have the power of arrest.
