Section 12(1) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
(1)Whenever any supervisory officer, or any member of the Forces, not below the prescribed rank has reason to believe that any such offence as is referred to in Section (11) have been or being committed and that a search warrant cannot be obtained without affording the offender an opportunity, of escaping or concealing evidence of the offence, he may detain an offender and search his person and belonging forthwith and if he thinks proper, arrest any person whom he has reason to believe to have committed the offence.
