Section 2(2) in The Bengal Criminal Law Amendment Act, 1930
(2)The State Government in its order under sub-section (1) may direct—(a)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 by or under the general or special authority of the State Government;(b)the search of any place specified in the order which in the opinion of the State Government has been, is being, or is about to be used by such person, for the purpose of doing any act, or committing any offence, of the nature described in sub-section (1).
