Section 154(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)Any person aggrieved by a refusal on the part of an officer-in-charge of a Police Station to record the information referred to in sub-section (1) may deliver personally or cause to be delivered or send by post the substance of such information, in writing to the Superintendent of Police concerned who, if satisfied that such information discloses the commission of a cognizable offence, shall either investigate the case himself or direct an investigation to be made by any police officer subordinate to him, in the manner provided by this Code, and such officer shall have all the posers of an officer incharge of the police station in relation to that offence.] [Section 154 numbered as sub-section (1) and sub-sections (2) and (3) inserted by Act XXXVII of 1978, Section 26.]
