(29)"officer in charge of a Police Station” includes—(a)in the Greater Bombay, the Officer in charge of a police station as provided under the provisions of the "Bombay Police Act, 1951 (Bom. XXII of 1951)"; and(b)elsewhere the officer in charge of a police station as defined in the "Code of Criminal Procedure, 1898 (V of 1898.)";
