(1)Notwithstanding anything contained in sections 129, 130, sub-section (2) of section 167, and section 173 of the Code of Criminal Procedure, 1898 (V of 1898)-(i)the powers and duties of a Magistrate under section 129 and 130 of that Code may, in [any area under the charge of a Commissioner] [The words 'or any officer appointed as aforesaid' were deleted, by Bombay 20 of 1953, section 13(2).] be exercised and performed by the Commissioner,(ii)the Presidency Magistrate in Greater Bombay to whom an accused person is forwarded under sub-section (2) of section 167 of the Code, may, whether he has or has not jurisdiction to try the case, from time to time, authorise the detention of the accused in such custody as such Magistrate thinks fit for a term not exceeding fifteen days at a time,(iii)the officer in charge of the Police Station shall forward his report under section 173 of the Code to the Commissioner or such other officer as the Commissioner may direct in that behalf.
