48. Special powers of Commissioner of City Police, Hyderabad to summon witnesses and record their statements
(1)If in the course of investigation the Commissioner of City Police, Hyderabad has reason to believe that a cognizable offence has been committed, he may require the attendance before himself or any officer subordinate to him who is investigating a cognizable offence, of any person who resides within the Hyderabad City Police limits or within 30 miles of such limits, who from the information received or otherwise appears to be acquainted with the facts and circumstances of the case, and such person shall attend as so required.The provisions of Section 161 of the Code of Criminal Procedure, 1898, Central Act 5 of 1898 shall also apply to the person so attending.(2)In any case the Commissioner of City Police, Hyderabad may forward in writing to the Superintendent of Police of the district within the limits of which any person from whom any information is required to be obtained relating to the facts and circumstances of the case under investigation, is believed to be, such questions and facts as may be necessary for obtaining the information required, and on receipt thereof the Superintendent of Police shall examine such person and shall record his statement in the same manner and subject to the same provisions as if such Superintendent of Police were investigating such offence in his district, and shall forward the statements recorded to the Commissioner of City Police, Hyderabad.
