Section 15(2) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(2)arrest of a person except on the complaint of, or upon information received from,-(a)an officer as may be appointed by the Government, in the case of an offence in relation to the public premises specified in sub-clause (1) of clause (d) of section 2;(b)an officer equivalent to the rank of an aforesaid officer of the Government or where it is not possible to specify an officer of such equivalent rank, such executive officer as may be appointed by the statutory authority in the case of an offence in relation to the public premises specified in sub-clause (2) of clause (d) of section 2;(c)the Secretary of the Town Area Committee in the case of an offence in relation to the public premises belonging to that committee;(d)such officer, in the case of an offence in relation to the public premises belonging to the Development Authority, as may be appointed by the Government.
