Section 11(1) in The Bombay State Reserve Police Force Act, 1951
(1)When employed on active duty at any place under sub-section (1) of section 10, the senior reserve police officer of highest rank not being lower than that of a Naik present shall be deemed to be an officer in charge of a Police Station for the purposes of Chapter IX of the Code of Criminal Procedure, 1898 (V of 1898).
