(1)Officers below the rank of Sub-Inspector in the Excise or Police Department, or of Preventive Officer in the Customs Department or of Kanungo in the Land Revenue Department may exercise the power conferred by Section 70 (arrest without warrant, seizure and search) in open places only.(2)The expression "open places" in this rule means "open" in the ordinary sense as opposed to "closed" but does not include a dwelling house.
