Section 387(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Any Police officer may arrest any person who commits in his view any offence under this Act or against any rule, regulation or bye-law made thereunder if :-(a)the name and address of such person be unknown to him and(b)such 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.
