(1)Subject to such conditions as may be prescribed, the Commissioner may authorise either generally or in respect of a particular case or class of cases, any officer not below the rank of an Assistant Commercial Taxes, Officer to investigate all or any of the offences punishable under this Act.(2)Every officer so authorised shall, in the conduct of such investigation, exercise the powers conferred by the Code of Criminals Procedure, 1973 (Central Act 2 of 1974) upon the Officer-in-Charge of a Police Station for the investigation of a cognizable offence.
