(2)Any such officer may exercise the same powers in respect of such investigation as an officer in charge of a police station may exercise in respect of an investigation into a cognizable case under the provisions of the [Code of Criminal Procedure 1973 (Central Act 2 of 1974)] [Substituted by Amendment Act 18 of 1976.] and, if specially empowered in that behalf by the Government, such officer may for reasons to be recorded by him in writing, stop further proceedings against any person concerned in any such offence into which he has investigated.
