Section 9A in The Goa Animal Preservation Act, 1995
9A. Power to arrest without warrant.—
(1)The Competent Authority or any person authorized in writing in that behalf by the competent authority, or Police Officer, may, without orders from a Magistrate and without a warrant, arrest any person or persons against whom a reasonable suspicion exists of his having been concerned in any offence punishable with imprisonment under this Act.(2)If any arrest is made by the competent authority and/or by the authorized person or Police Officer under this section then it shall without any unnecessary delay and subject to the provisions of this Act send the arrested person to the Officer-in-Charge of the nearest Police Station.(3)When any arrested person is sent to the Officer-in-Charge of the Police Station, the Officer shall prepare a formal arrest report and produce the arrested person before the Magistrate.(4)No Police Officer shall detain in custody a person arrested without a warrant for a period exceeding twenty-four hours without obtaining the orders of the Magistrate.
