Section 3 in The Bengal Suppression Of Terrorist Outrages Act, 1932
3. Power to detain and question persons behaving suspiciously.
(1)Any [servant of the Government] [Word 'Servants of the Crown' first substituted for the words 'Officers of the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word within third brackets substituted for the word 'Crown' substituted by Adaptation of Laws Order, 1950.] authorised in this behalf by general or special order of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Laws Order, 1950.] may require any person whom on reasonable grounds he suspects to be acting or about to act in a manner prejudicial to the public safety or peace to give an account of his identity and movements, and may arrest and detain him for a period not exceeding twenty-four hours for the purpose of obtaining and verifying his statements.(2)An officer making an arrest under this section may in so doing use any means that may be necessary to effect the arrest.
