Section 15(1) in The Restriction of Habitual Offenders (Punjab) Act, 1918
(1)If any person against whom an order of restriction under this Act has been passed is found in any place beyond the area to which his movements have been restricted without the pass prescribed by the rules made under this Act, or at a time or in a place not permitted by the conditions of his pass, he may be arrested without warrant by any police officer, zaildar, inamdar, village headman or village watchman.
