30. When Police may arrest any person without warrant
Any Police officer may without an order from a Magistrate and without a warrant arrest any person-(a)who has been concerned in any cognizable offence before him under Section 54 of the Code of Criminal Procedure, 1898;(b)who is liable to be punished for an offence before him under Sections 59, 61,64,65, and Subsections (e), (g) and (i) of Section 66 and Sections 67, 69,70,71 and Sub-section(a)of Section 73 Section 75 and clauses first and second of Section 76 and Section 77 or who contravenes the rules made under Clauses (b) and (gg) of Sub-section (1) and Sub-sections (4) and (5) or fails to conform to the prohibitory directions given under Clause(b)of Sub-section (1) and Clauses (a) and (b) of Subsection (2) of Section 22 or Sections 3,4 and 5 of the Prevention of Cruelty to Animals Act No. 1 of 1313 Fasli.(c)who has been concerned in an offence punishable under Section 60 of this Act or against whom a complaint has been made on reasonable grounds or about whom credible information has been received or reasonable suspicion exists for believing that he is so concerned.
