(xvi)Petition, application, charge or information respecting any offence when presented, made or laid to or before a police-officer, or to or before the [Heads of Villages] [See Madras Regulations 11 of 1816 and 4 of 1821, Section 6.] or the [Village Police] [See Bombay Village Police Act, 1867 (8 of 1867), Sections 14, 15 and 16.] in the territories respectively subject to the Governors-in-Council of Madras and Bombay.
