Section 5(1) in The Egress and Internal Movement (Control) Ordinance, 2005
(1)Any officer of police, not below the rank of a Sub-inspector, any officer of the Customs Department and any other officer of the Government empowered by a general or special order of the Government on this behalf, may arrest without warrant any person who has contravened or against whom a reasonable suspicion exists that he has contravened the provisions of order made under section 2.
