Section 16(2) in The Assam Criminal Law (Amendment) Act, 1934
(2)The appropriate Government in its order under sub-section (1) may direct-(a)the arrest without warrant of the person in respect of whom the order is made in any place where he may be found by any police officer or by any servant of the Government to whom the order may be directed or endorsed by or under the general or special authority of the appropriate Government;(b)the search of any place specified in the order which, in the opinion of the appropriate Government, has been, is being or is about to be used by such person for the purpose of doing any act, or committing any offence, of the nature described in sub-section (1).
