Section 11(1) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
(1)Whenever any member of the Force, has reason to believe that any such offence as is referred to in Section 10 has been or is being committed in the place of deployment and that a search warrant cannot be obtained without affording the offender an opportunity of escaping or 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.
