Section 338 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
338. the exercise of his ordinary police duties.
Power of police officer to arrest persons.- (1) If any police officer sees anyperson committing an offence against any of the provisions of this Act or of any rule, bye-law or regulation made under it, he shall, if the name and address of such person areunknown to him and if the said person on demand declines to give his name and addressor gives a name and address which such officer has reason to believe to be false, arrestsuch person.(2)No person arrested under sub-section (1) shall be detained in custody,-(a)after his true name and address are ascertained, or(b)without the order of a magistrate for any longer time, not exceedingtwenty four hours from the hour of arrest than is necessary for bringing him
