46. Power of Police or Prohibition Officer to summon suspected persons.
- Any Police or Prohibition Officer may after recording his reason in writing, summon any person to appear before him whom he has good reason to suspect of having committed an offence under this Act, On such person appearing before such officer, the procedure prescribed by sections 38 to 45 shall become applicable.The officer may also, if he considers it necessary for the investigation of the case, exercise the powers conferred by sections 42 to 45 before summoning the person suspected.
