Section 15 in The West Bengal Maintenance Of Public Order Act, 1972
15. Power to arrest without warrant.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1898, any police officer may, without an order from a Magistrate and without a warrant, arrest any person who is reasonably suspected of having committed any offence under this Act.[Chapter-IVA] [Inserted by West Bengal Act No. 2 of 2017, dated 2.3.2017.] Mischief and Compensation
