Section 6 in The Bengal Eastern Frontiers, Regulation 1873
6.
The chief executive officer of any district comprised in any notification as aforesaid may, subject to the approval of the [State] [ Subsituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, authorize, by a written instrument under his hand, any public servant to arrest and bring before him with the least practicable delay -Firstly - Any person prohibited from crossing - "The Inner Line" prescribed for such district, if such person shall be found beyond the line, and when asked to produce his pass shall refuse or be unable so to do;Secondly - Any person to whom pass may have been granted, and who has committed any infraction of its conditions.
