7. Arrest without warrant for offences under this Act .-(1) Any police officer or other person specially empowered by the State Government in this behalf, either by name or as holding any office, for the time being, may, without an order from a Magistrate and without warrant, arrest any person committing in his view any offence punishable under section 4 or section 5 or under any rule under section 6-
(a)if the name and address of the person are unknown to him, and(b)if the person declines to give his name and address, or if there is reason to doubt the accuracy of the name and address, if given.(2)A person arrested under this section may be detained until his name and address have been correctly ascertained:Provided that no person so arrested shall be detained longer than may be necessary for bringing him before a Magistrate, except under the order of a Magistrate for his detention.
