(ii)elsewhere not below the rank of a Sub-Inspector of Police [and either empowered by general order in writing or authorised in each case by special warrant issued] [Substituted by Act 18 of 1975 w.e.f 15.5.1975.] by a District Magistrate or Sub-Divisional Magistrate, or by a Magistrate specially empowered by the State Government in this behalf or by a Superintendent of Police or by an Assistant or Deputy Superintendent of Police,-
