Section 116(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)If any police office not below the rank of a head constable sees any person committing an offence against any of the provisions of this Act or of any rule or regulation or order made thereunder, he shall, if the name and address of such person are unknown to him, and if the said person on demand declines to give his name and address, or gives name and address which such officer has reason to believe to be false, arrest such person
