Section 4 in The Bengal Criminal Law Amendment Act, 1930
4. Power to arrest without warrant
(1)Any servant of the Government authorized in this behalf by general or special order of the State Government may arrest without warrant any person against whom a reasonable suspicion exists that he is a person in respect of whom an order might lawfully be made under sub-section (1) of section 2.(2)Any officer exercising the power conferred by sub-section (1) may, at the time of making the arrest, search any place and seize any property which is, or is reasonably suspected of being, used by such person for the purpose of doing any act, or committing any offence, of the nature described in sub-section (1) of section 2, and may require in writing any police officer subordinate to him and not below the rank of a Sub-Inspector or any officer in charge of a police-station as defined in the Code of Criminal Procedure, 1898, (Act V of 1998) whether in the same or a different district or jurisdiction to search any such place and seize any such property. The officer to whom such requisition is addressed shall thereupon search the place or places specified in the requisition and forward the property found, if any, to the officer at whose request the search was made. The provisions of the Code of Criminal Procedure, 1898, so far as they can be made applicable, shall apply to any search made under this sub-section.(3)Any officer making an arrest under sub-section (1) shall forthwith report the fact to the State Government, and may, by order in writing, commit any person so arrested to custody pending receipt of the orders of the State Government; and the State Government may be general or special order specify the custody to which such person shall be committed:Provided that no person shall be detained in custody under this section for a period exceeding fifteen days save under a special order of the State Government, and no person shall in any case be detained in custody under this section for a period exceeding two months.
