Section 244(d) in Police Regulations, Bengal , 1943
(d)Sections 21, 22(1) read with section 25 and section 24 of the Criminal Tribes Act, 1924 (VI of 1924), are cognizable by the police and in cases under these sections, First Information Reports and chargesheets shall be used. For an offence under section 22(2), which is non-cognizable, a report shall be submitted to the Magistrate for his taking cognizance and the offender shall be arrested by an officer-in-charge of a police-station or any police officer not below the rank of a Sub-Inspector, no other police officer being empowered under the Act to arrest without a warrant.
