Section 356(1) in Tamil Nadu District Municipalities Act, 1920
(1)If any police officer sees any person committing an offence against any of the provisions of this Act or of any rule or by-law made under it, he shall, if the name and address of such person are unknown to him, and if the said person on demand declines to give his name anti address, or gives a name and address which such officer has reason to believe to be false, arrest such person.
