Section 8 in The Gujarat Essential Services Maintenance Act, 1972
8. Power to arrest without warrant and offences to be non-bailable.
- Notwithstanding anything contained in the Now see the [Code of Criminal Procedure, 1898] [Code of Criminal Procedure, 1973 (2 of 1974)] (V of 1898) any police officer may arrest without warrant any person who is reasonably suspected of having committed any offence under this Act; and all offences under this Act shall be non-bailable.
