61. Person being found under suspicious circumstance between sunset and sunrise
Whoever between sunset and sunrise:-(a)is found armed with any dangerous instrument with intent to commit an offence, or(b)covers his face, or otherwise disguises, with intent to commit an offence, or(c)is found in any dwelling house or building under such circumstances there, as not to be able to give a satisfactory account for his presence there, or(d)is found lying or loitering in any street or yard or other place, being a reputed thief and without being able to give a satisfactory account for his presence, or(e)has in his possession without reasonable excuse (the burden of proving which shall be on him) any implement of house-breaking, shall be punished with imprisonment for a term which may extend to 3 months.
