(1)Any Collector or other officer empowered under the provisions of sub-section (2) of Section 37, having recorded in writing his reason for suspecting the commission of an offence which he is empowered to investigate, may exercise the powers, conferred upon a police officer making an investigation or upon an officer-in-charge of a police station by Sections 160 to 171 of the Code of Criminal Procedure, 1898 as applicable to the Union territory under the Administration of Justice Rules, and as regards offences punishable under Section 48, Section 49, Section 50, Section 51, Section 52 or Section 56 of this Act the powers conferred upon such police officers in respect of cognizable offences by the first clause of sub-section (1) of Section 49 and by Section 51 of the said Code.
