Section 255(1) in The Gujarat Municipalities Act, 1963
(1)Any Police-officer may arrest any person committing in his view any offence against any of the provisions of this Act or of any bye-law thereunder, if the name and address of such person is unknown to him, and if he declines to give his name and address or if the Police officer has reason to doubt the accuracy of such name and address if given; and such person may be detained at a police station until name and address has been correctly ascertained:Provided that no person arrested shall be detained without the order of a Magistrate longer than shall be necessary for bringing him before Magistrate, or than twenty-four hours at the utmost.
