Section 316(a) in Police Regulations, Bengal , 1943
(a)The powers of arrest without warrant possessed by police officers are laid down in sections 54, 55, 57(2), 128, 151 and 401(3), Code of Criminal Procedure. A telegram may be considered to furnish credible information of a person having been concerned in a cognizable offence. "Cognizable offence" is defined in section 4(f), Code of Criminal Procedure.
