Section 22(4) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(4)Any person who commits or is reasonably suspected of having committed an offence made punishable by this section which is not cognisable offence as defined in the Code, may be arrested without a warrant by any officer-in-charge of a police station or by any Police Officer not below the rank of a Sub-Inspector.
