(2)Notwithstanding the provisions of sub-section (1), a police officer shall have power to arrest a person only if,—(a)his arrest is necessary to prevent or not to continue any offence; or(b)it is manifestly evident that locating such person subsequently is not possible; or(c)such person is likely to hurt himself or any other person; or(d)there is any special and emergent circumstances warranting the arrest. (3) All other offences under this Act shall be non-cognizable and bailable:Provided that a police officer present at the spot may remove a person temporarily for the purpose of preventing the continuance of an offence in his presence.
