Section 316(d) in Police Regulations, Bengal , 1943
(d)The attention of all officers is drawn to section 25 of the Criminal Tribes Act, 1924 (VI of 1924), which provides for the arrest without warrant of a registered member of a criminal tribe, whose movements have been restricted or who has escaped from a Settlement or School, if found in a place beyond the area prescribed for his residence, and for the removal of such member for his prosecution under section 22(11) of the said Act, to the district in which he should reside or to the Settlement or School from which he escaped.
