(2)Nothing contained in section 62 of the Code of Criminal Procedure, 1898 (V of 1898), shall operate to require any officer in charge of a Police Station in [any area under the charge of a Commissioner] [These words were substituted for the words, 'Greater Bombay' by Bombay 56 of 1959, section 3 Schedule.] to submit any report provided for by that section to any Magistrate.
