201. Officer-in charge of a police-station. [§ 12, Act V, 1861].
(a)The term "officer-in-charge of a police-station" as defined in clause (p), section 4, of the Code of Criminal Procedure, distinctly excludes constables. A constable unavoidably left to perform the routine work of a police-station during the absence of the officer-in-charge or those next in rank, who are above the rank of constable, does not come within the meaning of "officer-in-charge of a police-station".(b)If an officer-in-charge of a police-station is unable through illness to attend at the station, he shall make over charge to the officer next in rank, and report the fact in the general diary.
