(2)A police officer shall not arrest any person under clause (c) of sub-section (1) without a warrant issued by a Metropolitan Magistrate, unless such person-(a)has contravened any regulation made under clause (b) of sub-section (1) of section 28;(b)has contravened any order or notification made under section 29, sub-section (1) or sub-section (2) of section 30, section 32, section 47, section 48 or sub-section (1) of section 57;(c)commits in the presence of such police officer an offence punishable under section 97, sub-section (1) of section 108, clause (a), (b) or (c) of section 110 or sub-section (2) of section 113 in respect of the contravention of any order made under section 33 or section 34;(d)has committed, or is reasonably suspected to have committed, an offence punishable under section 100 in relation to any dwelling house, private premises or any other land or ground attached thereto:Provided that the person in possession of having charge of that dwelling house, private premises or land or ground complains of the commission of such offence;(e)has committed, or is reasonably suspected to have committed an offence punishable under section 101 section 102 or clause (c) of sub-section (2) of section 113;(f)commits in his presence in any street or public place any non-cognizable offence punishable under this Act or any rule, or regulation made thereunder if such person-(i)after being warned by the police officer persists in committing such offence; or(ii)refuses to accompany the police officer to a police station on being required so to do.
