50. Officers below certain ranks to exercise power in certain circumstances only.
(1)Officers below the rank of Sub-Inspector in the Excise or Police Department or of Preventive Officer in the Customs Department or of Revenue Inspectors in the Land Revenue Department may exercise the power conferred by Section 70 (arrest without, seizure and search) in open places only.(2)The expression 'open places' in this rule means 'open' in the ordinary sense as opposed to 'closed' but does not include a dwelling house.
