61. When attendance of witnesses to be dispensed with and procedure in all such cases.
- A Police Officer or any Prohibition Authority vested with powers of an Officer-in-charge of a police-station shall instead of summoning to appear before him any person who, from sickness or other infirmity, may be unable so to do, or whom by reason of rank or sex, it may not be proper to summon proceed to the residence of such person and require him to answer such questions as he may consider necessary with respect to such enquiry; and such person shall be bound to answer accordingly.
