6. Arrest without warrant for offences under the Act.
(1)Any Fishery Officer, Police Officer not below tire rank of a Sub-inspector, or any other person specially empowered by the [State Government] [Substituted by the A.O. 1950.] in this behalf may arrest without warrant any person committing or attempting to commit in his view a fishing offence-(a)if the name and address of the person are not known 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.(3)Every Fishery Officer shall have all the same powers of search and investigation relating to fishing offence as a Police Officer of the rank of a Sub-inspector has under the [Code of Criminal Procedure, 1898.] [See now the Code of Criminal Procedure, 1973.]
