- [The State Government may] [These words were substituted for the words 'The Commissioner may with the sanction of the Provincial Government' by Bombay 28 of 1950, Schedule] from time to time, declare by what officers, or class of officers, the powers of arrest conferred by section 157 may be exercised, and also fix the costs of arrest and the amount of subsistence money to be paid by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] to any defaulter under detention or imprisonment.
