Section 158(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Every report sent to a Magistrate under section 157 shall, if [the Government] [Substituted for the words 'High Highness' by Act X of 1996.] so directs be submitted through such superior officer of police as [the Government] [Substituted for the words 'His Highness' by Act X of 1996.] by general or special order appoints in that behalf.
