Section 1974(3) in THE MADHYA PRADESH SPECIAL POLICE ESTABLISHMENT ACT, 1947
(3)Any members of the said Police Establishment of or above the rank of Sub-Inspector may, subject to any orders which the State Governmentmay make in this behalf, exercise any of powers of an officer in charge of a police station in the area in which he is for the time being andwhen so exercising such powers shall, subject to any such orders as aforesaid be deemed to be an officer in charge of a police station discharging the function of such officer within the limits of his station.
