(8)The Commissioner of City Police, Hyderabad or the officer authorised under Sub-section (7) may, for securing the attendance of any person against whom an order is proposed to be made under Subsections (1), (2) or (3) , exercise all or any of powers of a court under Sections 75,76 and 77 of the Code of Criminal Procedure, 1898. When such person is brought before the Commissioner of City Police, Hyderabad he may release him on bail with or without sureties or may, from time to time, detain him in custody for such period as he thinks fit; but such period shall not exceed fifteen days at a time.
