Section 160 in The Code of Criminal Procedure, 1989 (1933 A. D.)
160. Police officer's power to require attendance of witnesses.
- [(1) Any police officer making an investigation under this Chapter may, by order in writing, require the attendance before himself of any person being within the limits of his own or any adjoining station who, from the information given or otherwise appears to be acquainted with the circumstances of the case ; and such person shall attend as so required] [Section 160 numbered as sub-section (1) by Act XXXVII of 1978, Section 27.]:[Provided that no male person [under the age of fifteen years or above the age of sixty-five years or a woman or a physically or mentally disabled person] [Proviso to section 160 added by Act XLII of 1956.] shall be required to attend at any place other than the place in which such male person or woman resides](2)[ The Government may, by rules made in this behalf, provide for the payment by the police officer of the reasonable expenses of every person, attending under sub-section (1) at any place other than his residence.] [Sub-section (2) inserted by Act XXXVII of 1978, Section 27.]
