300. Powers of Assistant Sub-Inspectors and Junior Sub-Inspectors under section 174(1), Criminal Procedure Code, and duties of constables left in charge.
(a)Assistant Sub-Inspectors and Junior Sub-Inspectors subordinate to a officer in-charge of a police-station are empowered to act under section 174(1) of the Code of Criminal Procedure. Assistant Sub-Inspectors, however, shall not be so employed when a Sub-Inspector is available, nor shall they make enquiries in any case in which the information or the circumstances indicate the possibility of the death being the result of foul play.(b)A constable cannot make an enquiry ; but when no other officer is present at the station, the senior constable shall proceed to the spot, take charge of the body, note its state and make all arrangements for its despatch, in case the enquiring officer desires to send it for examination.
