Section 161(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Any police officer making an investigation under this Chapter or any police officer not below such rank as [the Government] [Substituted for the words 'His Highness' by Act X of 1996.] may by general or special order, prescribe in this behalf, acting on the requisition of such officer may examine orally any person supposed to be acquainted with the facts and circumstances of the case.
