618. Method of assuming control. [§ 12, Act V, 1861].
(a)The Deputy Inspector-General, Criminal Investigation Department, may assume control of an enquiry or investigation at any stage. On assuming control he shall inform the Deputy Inspector-General of the Range forthwith, sending a copy of his intimation direct to the Superintendent or Superintendents concerned.(b)In excise cases in which the investigation must extend to more than one district, or in which there are intricacies which cannot be dealt with without the aid of a specially skilled detective, the services of an officer of the Criminal Investigation Department, shall be requisitioned by the Commissioner of Excise. In emergencies such requisition may also be made by an officer of lower rank. The Deputy Inspector-General, Criminal Investigation Department, shall, if he thinks fit and if he has an officer available, depute one and also decide whether the officer deputed shall be placed at the disposal of the Commissioner of Excise or whether the control of the enquiry shall be taken over by the Criminal Investigation Department.
