Section 27(1) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
(1)Any Police Officer not below the rank of a Sub-Inspector or the competent authority or any other officer specially empowered in this behalf by the Government may, without orders from a Magistrate and without a warrant, arrest and detain in custody any person if such officer or authority knows or has reason to believe that such person is committing or is about to commit or has committed any offence under this Act.
