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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Bengal Presidency - Subsection

Section 15(2) in The Calcutta Pilots Act, 1859

(2)Any officer so authorized may, for the purpose of enforcing the entry, call to his aid any officers of Police or Customs, or any other persons, and may seize and detain the vessel for such time as is reasonably necessary to effect the arrest; and every such officer or other person shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860), section 186.