(1)The Government may, by notification, and subject to the provisions of section 2 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) establish police stations for every local area for the purposes of this Act.(2)The area of jurisdiction of every Police Station and the premises in which it shall function shall be as specified in the notification issued under sub-section (1).(3)A Police officer of such rank as may be fixed by the Government and designated as the Station House Officer shall supervise the functions of each police station and that officer shall be the officer in charge of the Police Station.
