Section 7 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.
7. Director-General to be Justice of the Peace
The Director-General of Police shall be appointed a Justice of the Peace; he shall also have the full powers of a Magistrate throughout the General Police District, but shall exercise these powers subject to such orders as may from time to time be issued by the State Government. The State Government may vest any District Superintendent of Police with all or any of the powers of a Magistrate within such limits as they may deem proper; but such Superintendent shall exercise the powers with which he shall be so invested only so far as may be necessary for the preservation of the peace, the prevention of crime, and the detection, apprehension and detention of offenders in order to their being brought before a Magistrate, and as far as may be necessary for the performance of the duties assigned to him by this Act.
