Section 15(1) in Rajasthan Drugs (Control) Ordinance, 1949
(1)No person other than a Police Officer of or above the rank of an Inspector of Police or an Officer not below the rank of an Inspector of Police authorised in this behalf by the Government by notification in the [Official Gazette] [Substituted by Rajasthan Act 15 of 1950.], shall investigate any offence under this Ordinance.
