Section 20(1) in Orissa Motor Spirit (Taxation on Sales) Act, 1946
(1)The Provincial Government may, by notification invest any officer of a rank not below the prescribed rank with all or any of the powers or duties conferred or imposed by the Code of Criminal Procedure, 1898, (V of 1898). on the officer in charge of a police-station in respect of investigations, arrests, searches, seizures and detention in custody for offences under this Act, and may, in such notification, determine the area with which the officer specified in the notification shall exercise such powers or perform such duties.
