Section 51A(3) in The Madras City Police Act, 1888
(3)The Commissioner or Joint Commissioner or Deputy Commissioner authorized under sub-section (2) may, for the purpose of securing the attendance of any person against whom an order is proposed to be made under sub-section (1) or sub-section (1-A), exercise all or any of the powers of a Court under Sections 75 to 77 of the Code of Criminal Procedure, 1898.
