(4)Any police officer, whom the State Government has, by a general or special order, empowered to act under this sub-section, may exercise within the Police District or any part thereof, any of the powers of an officer-in-charge of a Police Station in that Police District. While exercising such powers, he shall be deemed to be an Officer-in-Charge of that Police Station, discharging the functions of such officer within the limits of his Police Station.
