Section 2 in The Bengal State Prisoners Regulation, 1818
2. Proceeding for placing persons under restraint as State prisoners.
-First - When the reasons stated in the preamble of this Regulation may seem to the [Government] [ Substituted by Adaptation of Laws Order, 1937.] to require that an individual should be placed under personal restraint, without any immediate view to ulterior proceedings of a judicial nature, [ a warrant of commitment] shall be issued by the Government to the officer in whose custody such person is to be placed.[Second. - The warrant of commitment shall be in one of the forms set out in the Appendix to this Regulation which is appropriate to the case] [Substituted by Act 34 of 1850, Section 1].[Authority of warrant - Third. - The warrant of commitment shall in relation to a person to be confined for reasons connected with defence [or foreign affairs] [Substituted by Act 34 of 1850, Section 1.], be sufficient authority for his detention in any fortress, jail or other place in any [Part A State] [ Substituted by Adaptation of Laws Order, 1950.], or [Part C State] [ Substituted by Adaptation of Laws Order, 1950.], and in relation to any person to be confined for reasons connected with the maintenance of public order in a [State] [ Substituted by the Adaptation of Laws Order, 1950.] shall be sufficient authority for his detention in any fortress, jail or other place in that [State] [ Substituted for the word 'Province' by Adaptation of Laws Order, 1950.].
