Section 47A(2) in The Calcutta Suburban Police Act, 1866
(2)The Commissioner of Police, or any officer aforesaid may examine orally any person so attending, and may reduce into writing any statement made by him; and such person shall be bound to answer all question relating to the case put to him by the Commissioner or such officer, other than questions the answers to which would have a tendency to expose him to a criminal charge or to a penalty or forfeiture.
