27. Power of State Government to authorize officers to admit persons arrested to ball.
- The [State] [This word was substituted for the word 'Province' by the Adaptation Order of 1950.] Government may, by notification, and subject to such conditions as may be prescribed in such notification, empower all or any of the officers or classes of officers or persons mentioned in section 32 throughout the [State] [This word was substituted for the word 'Province ' by the Adaptation Order of 1950.] or in any local area, to admit a person arrested under arrested to that section to bail to appear, when summoned or otherwise directed, before a Police or Prohibition Officer or Magistrate having jurisdiction to inquire into the offence for which such person has been arrested, and may cancel or vary such notification.
