538. Power to arrest for offence under Section 42 of the Prisons Act, 1894.
- When any person, in the presence of any officer of a prison, commits any offence specified in the preceding para and refuses on demand of such officer to state his name and residence or gives a name or residence 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. [Sec. 43 Act IX of 1894]
