Section 21(2) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958
(2)Every such officer shall, in the conduct of such investigation, exercise the powers (except the power to arrest without warrant otherwise than under section 20), conferred by the Code of Criminal Procedure, 1898, upon an officer in charge of a police station for the investigation of a cognizable offence.
