Section 37 in The Punjab Aerial Ropeways Act, 1926
37. Arrest for offences against certain sections and procedure thereupon.
(1)If any person commits any offence under section 34 or section 35 which obstructs the working of an aerial ropeway or commits any offence punishable with imprisonment under section 36, he may be arrested without warrant or other written authority by any servant of the promoter or by any police officer or by any other person whom such servant or officer may call to his aid.(2)A person so arrested shall, with the least possible delay be taken before a Magistrate having authority to try him or to commit him for trial.
