Section 52(c) in Hyderabad City Police Act, 1348 F
(c)there are sufficient reasons for believing that the person brought before him has committed a cognizable offence, he shall, if such person was arrested under [section 43 of the Code of Criminal Procedure, 1973] [Substituted by Act No.2 of 2004.] (Central Act 2 of 1974) rearrest him and shall either himself investigate; or direct some officer subordinate to him to investigate, the facts and circumstances of the case.
