(1)Any Collector or other Officer empowered under the provisions of Section 42, sub- section (2), having recorded in writing his reasons for suspecting the commission of an offence which he is empowered to investigate, may exercise the powers conferred upon a police officer making an investigation or upon an officer-in-charge of a police station by Sections 140 to 171 of the Code of Criminal Procedure, 1898 (5 of 1898) and as regards offences punishable under Sections 53, 54, 55, 56, 57 and 61 of this Act, the powers conferred upon such Police Officers, in respect of cognizable offences by the first clause of sub-section (1) of Section 54 and by Section 56 of the said Code.
