Section 12(3) in The Hoarding and Profiteering Prevention Ordinance, 2000
(3)[ The Controller General and such Inspectors or other officers as may be empowered by the Government in this behalf, shall, within the respective areas for which they are appointed, have power to investigate all offences punishable under this Ordinance, and in conducting any such investigation shall, within the said areas, have all the powers, duties, privileges and liabilities of an officer-in-charge of a Police Station under the Code of Criminal Procedure, 1989, (Act XXIII of 1989) when investigating a cognizable offence within the limits of his station.] [Sub-section (3) of section 12 substituted by Ordinance VII of 2003.]
