77. Power to arrest for offences under sections 75 and 76.
- When any person, in the presence of any officer of a prison, commits any offence specified in section 75 or section 76, and refuses on demand of such officer to state his name and address, or gives a name or address which such officer knows, or has reason to believe, to be false, such officer may arrest him, and shall without unnecessary delay make him over to a police officer, and thereupon such police officer shall proceed as if the offence had been committed in his presence.
