Section 13(1) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
(1)When employed on active duty at any place under sub-section (1) of Section 12, the senior officer of highest rank not below that of a Head Constable prerest shall be deemed to be an officer-in-charge of a Police Station for the purposes of Chapter IX of the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] (V of 1898).
