Section 4(3) in The Bengal Criminal Law Amendment Act, 1930
(3)Any officer making an arrest under sub-section (1) shall forthwith report the fact to the State Government, and may, by order in writing, commit any person so arrested to custody pending receipt of the orders of the State Government; and the State Government may be general or special order specify the custody to which such person shall be committed:Provided that no person shall be detained in custody under this section for a period exceeding fifteen days save under a special order of the State Government, and no person shall in any case be detained in custody under this section for a period exceeding two months.
