37. Officers empowered to arrest, seize or search in open places only.
(1)Officers below the rank of Sub-Inspector of Excise or Sub-Inspector in the Police Department or Preventive Officer in the Customs Department, or of Kanungo in the Land Revenue Department or persons of the Narcotics Department as may be empowered by notification under Section 67 of the Act from time to time, may exercise in open places only the power conferred by Section 67 of the Act (arrest without warrant, seizure and search).(2)The expression 'open place' in this rule means 'open' in the ordinary sense, as opposed to 'closed', but does not include a dwelling house.
