Section 9 in The West Bengal Anti-Profiteering Act, 1958
9. Cognizance of offences and arrest without warrant.—
(1)All Offences punishable under this Act shall be cognizable.(2)Any police officer not below the rank of a Sub-Inspector of Police may arrest without warrant any person against whom a reasonable complaint has been made or cerdible information has been received of his having been concerned in any of the offences punishable under this Act.
