Section 196B in The Code of Criminal Procedure, 1989 (1933 A. D.)
196B. Preliminary inquiry in certain cases.
- In the case of any offence in respect of which the provisions of section 196 or section 196-A apply, a District Magistrate may, notwithstanding anything contained in those sections or in any other part of this Code, order a preliminary investigation by a police officer not being below the rank of Inspector, in which case such police officer shall have powers referred to in section 155, sub-section (3).
