Section 9(2) in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
(2)Any officer referred to in sub-Section (1), may stop and detain any person committing an offence under this Act or abetting in the commission of such offence and such officer may arrest without warrant any such person :Provided that the officer making such arrest may release any such person if he furnishes his name and address and otherwise satisfies such Officer that he will duly answer any summons or other proceedings which may be taken against him.
