Section 20 in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958
20. Power to arrest without warrant in certain cases.
A Police Officer may apprehend without warrant any person found, or reasonably suspected of committing an offence under clauses (a), (c), or (d) of sub-section (1) of section 4, in any public street, or thoroughfare or in any place to which the public have or are permitted to have access.
