587. Circle Inspector and station Sub-Inspector of the Special Police district to exercise the powers of an officer-in-charge of a district police-station.
- In exercise of the powers conferred by sub-section (3) of section 2 of the Police Act, 1888 (III of 1888), the Central Government has authorised every Circle Inspector and station Sub-Inspector of the special district constituted by the notification of the Government of India in the Home Department No. F. 106/28-1/36 Police, dated the 1st April, 1937, to exercise the powers of an officer-in-charge of a district police-station, throughout the local limits of any police-station in the province of Bihar, where any portion of such limits is traversed by the section of the railway line over which he has authority.
