(3)Every member of a prohibition committee shalt be entitled to give information at any police station regarding the commission or suspected commission of any offence against this Act in the area of the committee concerned, and the officer in charge of such station shall take action on such information and investigate the case in the manner laid down in the [Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted 'Code of Criminal Procedure, 1898' by Tamil Nadu Act No. 9 of 1979.]]
