Section 5A(1) in Prevention of Corruption Act, 1947
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1898, no police officer below the rank : -(a)in the case of the Delhi Special Police Establishment, of an Inspector of Police;(b)in the presidency-towns of Calcutta and Madras, of as Assistant Commissioner of Police;(c)in the presidency-town of Bombay, of a Superintendent of Police; and(d)elsewhere, of a Deputy Superintendent of Police, shall investigate any offence punishable under Section 161, Section 165, or Section 165A. of the Indian Penal Code or under Section 5 of this Act, without the order of a Presidency Magistrate or a Magistrate of the first class, as the case may be, or make any arrest therefor without a warrant :Provided that if a police officer not below the rank of an Inspector of Police is authorised by the State Government in this behalf by general or special order, he may also investigate any such offence without the order of a Presidency Magistrate or a Magistrate of the first class, as the case may be, or make arrest therefor without a warrant :Provided further that an offence referred to in clause (e) of sub-section (1) of Section 5 shall not be investigated without the order of a police officer not below the rank of a Superintendent of Police.
