(3)the Commissioner of Police may, in any case, forward to the Superintendent of Police of the district in which any person from whom any information is required relating to the facts or circumstances of the case under investigation, is believed to be, such questions and such statement as may be necessary for the purpose of obtaining the information desired; and such Superintendent shall, on receipt thereof, cause such person to be examined orally, and his statement to be reduced into writing, in the same manner and subject to the same provisions as if any investigation were being made into such offence in such district, and shall forward the statement, reduced into writing to the Commissioner of Police.
