(b)no person shall be so arrested for an offence under section 300 except-(i)at the request of the person importuned, or of a military officer in whose presence the offence was committed; or(ii)by or at the request of a member of the Military, Naval or Air Force Police, who is employed in the cantonment and authorised in this behalf by the Officer commanding the station, and in whose presence the offence was committed or by or at the request of any police officer not below the rank of assistant sub-inspector who is deployed in the cantonment and authorised in this behalf by the Officer commanding the station.
