Save as otherwise expressly provided in this Act, the provisions of the Police Act, 1861 (5 of 1861), shall apply to the police-force constituted for the general police-district as if it were one police force constituted for a State, and members of the said police force shall have, in every part of any territory which is included in the general police distict the same powers, duties and privileges, and shall be subject to the same liabilities, as they would have had, or would have been subject to, as police-officers if they had formed a police-establishment under one State Government.
