Section 10(1) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
(1)Any member of the Force may without a warrant, arrest any person : -(i)who voluntarily causes hurt to or attempts voluntarily to cause hurt to, or wrongfully restrains or attempts wrongfully to restrain or assaults, or threatens to assault, or uses, or threatens or attempts to use criminal force to any employee or officer referred to in clause (iv) of Section 8, or to him or any other member of the Force in discharge of his duty as such employee or in execution of his duty as such member, as the case may be or with intent to prevent or to deter him from discharging his duty as such member or in consequence of anything done or attempted to be done by him in the lawful discharge of his duty as such member;(ii)who has been concerned in, or against whom a reasonable suspicion exists of his having been concerned in commission of a cognizable offence or who is found taking precautions to conceal his presence under circumstances which afford reason to believe that he is taking such precautions with a view to committing a cognizable offence which relates to property belonging to, or existing in the place of deployment;(iii)who commits or attempts to commit a cognizable offence which involves or which is likely to involve danger to the life of any person engaged in carrying on any work relating to the place of deployment.
