Section 173(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)Where a superior officer of police has been appointed under section 158, the report shall, in any case in which the Government by general or special order, so directs, be submitted through that officer, and he may, pending the orders of the Magistrate direct the officer-in-charge of the police station to make further investigation.
