Section 141(b) in Police Regulations, Bengal , 1943
(b)Since an offence under section 32 of the Police Act, 1861, is non-cognizable, a Police officer has no power forthwith to arrest a person who commits such offence unless -(i)an arrest is justified under section 57(1) of the Code of Criminal Procedure,(ii)the action which is an offence under section 32 of the Police Act, 1861, is also a cognizable offence under some other section of any law, or(iii)a Magistrate is present and issues orders of arrest under section 64 of the Code of Criminal Procedure.
