Section 113(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)The Chief Engineer, the Water Supply Engineer, the Sanitary Engineer, any officer authorised in this behalf by the Board or any police officer may arrest any person who commits in his view any offence against this Act or against any rule or regulation made thereunder, if,-(a)the name and address of such person be unknown to him, and(b)such person on demand declines to give his name and address or gives a name and address which such officer has reason to believe to be false.
