22. Power of police officer to arrest without warrant.
- Any police officer may arrest without warrant any person found committing an offence punishable under clause (c) of sub-section (1) of Section 17, [or Section 19] [Substituted by section 16 of Bihar Act 28 of 1953 for the word, figures and brackets 'sub-section (1) of Section 18, Section 19, Section 20.'].
