Section 225(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)If an investigation under sub-section (1) is made by a person not being a police officer, he shall have for that investigation all the powers conferred by this Sanhita on an officer in charge of a police station except the power to arrest without warrant.[Similar to Section 202 from Old CrPC-Also Refer]
