Section 7(1) in BIHAR SPECIAL ARMED POLICE ACT, 2021
(1)Any Special Armed Police Officer, while being entrusted with the security of specified establishment may without any order from a Magistrate and without a warrant, arrest —(i)any person who voluntarily causes hurt to, or attempts voluntarily to cause hurt to, or wrongfully restrains or attempts wrongfully to restrain or assaults, threatens to assault, or uses, or threatens or attempts to use, criminal force to any employee of such specified establishment, or to him or any Special Armed Police Officer, in discharge of his duty as such employee or in execution of his duty as such Special Armed Police Officer, as the case may be, or with intent to prevent or to deter him from discharging his duty as such Special Armed Police Officer, or in consequence of anything done or attempted to be done by him in the lawful discharge of his duty as such Special Armed Police Officer;(ii)any person who has been concerned in, or against whom a reasonable suspicion exists of his having been concerned in, or who is found taking precautions to conceal his presence under circumstances which afford reason to believe that he is taking such precautions with a view to committing, a cognizable offence whichrelates to property belonging to, or in the premises of, any such specified establishment.(iii)any person who commits or attempts to commit a cognizable offence which involves or which is likely to involve danger to the life of any person engaged in carrying on any work relating to any specified establishment.
