Section 8(1) in BIHAR SPECIAL ARMED POLICE ACT, 2021
(1)Whenever any Special Armed Police Officer, not below the notified rank, has reason to believe that any offence as is referred to in section 7 has been or is being committed and that a search warrant cannot be obtained without affording the offender an opportunity of escaping or of concealing evidence of the offence, he may detain the offender and search his person and belongings forthwith and, if he thinks proper, arrest any person whom he has reason to believe to have committed the offence.
