69A. Power of Collector or Magistrate to arrest or search without issuing a warrant.
- The Collector, or any Magistrate empowered to try offences punishable under this Act, may at any time-(a)arrest, or direct the arrest in his presence, of any person for whose arrest he is competent at the time and in the circumstances to issue a warrant under Section 68, or(b)search, or direct a search to be made in has presence, of any place for the search of which he is competent to issue a search warrant under Section 69.
