Section 18 in The Assam Criminal Law (Amendment) Act, 1934
18. Power to arrest without warrant.
(1)Any servant of the Government authorised in this behalf by general or special order of the appropriate Government may arrest without warrant any person against whom reasonable suspicion exists that he is a person in respect of whom an order might lawfully be made under sub-section (1) of Section 16.(2)Any officer exercising the powers conferred by sub-section (1), at the time of making the arrest is reasonably suspected of being used by such person for the purpose of doing any act, or committing any offence of the nature described in sub-section (1) of Section 16, may require in writing any police officer subordinate to him and not below the rank of a Sub-Inspector or any officer in charge of a police station defined in the Code, whether in the same or different district or jurisdiction, to search any such place and seize any such property. The officer to whom such requisition is addressed shall thereupon search the place or places specified in the requisition and forward the properly found, if any, to the officer of whose request the search was made. The provisions of the Code, so far as they can be made applicable, shall apply to any search made under this sub-section.(3)Any officer making an arrest under sub-section (1) shall forthwith report the fact to the appropriate Government and may, by order in writing, commit any person so arrested to custody pending receipt of the orders of the appropriate Government any the appropriate Government may by general or special order specify the custody to which such person shall be committed:Provided that no person shall be detained in custody under this section for a period exceeding fifteen days, save under a special order of the appropriate Government and no person shall in any cause be detained in custody under this section for a period exceeding two months.
