Section 348 in The M.P. Municipal Corporation Act, 1956
348. Power of Police to arrest offenders.
(1)Any police officer, and in the absence of a police officer, any officer or servant of the Corporation empowered in this behalf by the general or special order of the Government under sub-section (3) of Section 347 may arrest any person who commits any offence against this Act or any rule or bye-law made thereunder-(a)if the name and address of the person are unknown to him; and(b)if the person declines to give his name and address or there is reason to doubt the accuracy of the name and address given.(2)Any person arrested under this section made be detained until his name and address are correctly ascertained :Provided that no person so arrested shall be detained longer than is necessary for bringing him before a Magistrate unless an order of the Magistrate for his detention is obtained.
