Section 78(1) in The Himachal Pradesh Police Act, 2007
(1)There shall be a Criminal Investigation Unit in every Police Station for the investigation of serious offences as may be specified by the Director-General of Police, by regulations made from time to time, which shall include murder, kidnapping, sexual and unnatural offences, dacoity and dowry related offences, and offences other than serious offences may be investigated by other staff of the Police Station subject to the provisions of the Act and the rules made thereunder.
