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Bengal Presidency - Section
Section 6 in Bengal Eastern Frontier Regulation, 1873
6. Power to authorize arrest. -
The chief executive officer of any district comprised in any notification as aforesaid may, subject to the approval of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.], authorize, by a written instrument under his hand, any public servant to arrest and bring before him with the least practicable delay-| firstly, | any person prohibited from crossing “TheInner Line” prescribed for such district, if such personshall be found beyond the line and when asked to produce his passshall refuse or be unable so to do; |
| secondly, | any person to whom a pass may have been granted,and who has committed any infraction of its conditions. |