Section 410 in Gauhati Municipal Corporation Act, 1971
410. Power of police officer to arrest person.
(1)If any police officer sees any person committing an offence against any of the provisions of this Act or of any rule, bye-law or regulation 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 and address or gives a name and address which such officer has reason to believe to be false, arrest such person.(2)No person arrested under sub-section (1) shall be detained in custody -(a)After his true name and address are ascertained, or(b)Without the order of a magistrate for any time, not exceeding twenty-four hours from the hour of arrest, than is necessary for bringing him before a magistrate.
