Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XII	Information To The Police And Their Powers To Investigate
160	Police Officer’s power to require attendance of witnesses
Description	Any police officer making an investigation under this Chapter may, by order in writing, require the attendance before himself of any person being within the limits of his own or any adjoining station who, from the information given or otherwise, appears to be acquainted with the fads and circumstances of the case; and such person shall attend as so required:Provided that no male person under the age of fifteen years or above the age of sixty-five years or a woman or a mentally or physically disabled person1 shall be required to attend at any place other than the place in which such male person or woman resides. The State Government may, by rules made in this behalf, provide for the payment by the police officer of the reasonable expenses of every person, attending under Sub-Section (1) at any place other than his residence. 1 Criminal Law (Amendment) Act, 2013