If it appears to the officer-in-charge of the Section that-(a)there are no sufficient reasons for believing that the person brought before him has committed an offence, he shall record his reasons and forthwith discharge him;(b)there are sufficient reasons for believing that such person has committed an offence, but there are no sufficient reasons for believing that he has committed a cognizable offence, he shall forthwith produce him before the Commissioner of City Police, Hyderabad along with a report containing the reasons and shall proceed in accordance with the directions of the Commissioner of City Police, Hyderabad;(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 59 of the Code of Criminal Procedure., 1898 Central Act 5 of 1898 arrest him and shall either himself investigate or direct some officer subordinate to him to investigate, the facts and circumstances of the case.
