(3)An Insecticide Inspector may exercise the powers of a police officer under [section 42 of the Code of Criminal Procedure, 1973 (2 of 1974)] [ Substituted by Act 24 of 1977, Section 6, for " section 57 of the Code of Criminal Procedure, 1898 (5 of 1898)" (w.e.f. 2.8.1977).], for the purpose of ascertaining the true name and residence of the person from whom a sample is taken or an insecticide is seized.
