Section 2A(2) in The Bengal Criminal Law Amendment Act, 1930
(2)The District Magistrate in his order under sub-section (1) may, in order to secure compliance with the order, direct the arrest without warrant of the person in respect of whom the order is made at any place where he may be found by any police officer or by any servant of the Government to whom the order may be directed or endorsed under the general or special authority of the State Government.
