7. Arrest without warrant for offence under the Act.
(1)Any police officer not below the rank of a Sub-Inspector of Police, or any person specially empowered by the State Government in this behalf, may, without warrant, arrest, any person committing in his view any offence punishable under section 3 or section 6, 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 for any period longer than may be necessary for bringing him before a Magistrate (such period not being more than twenty-four hours, exclusive of the time necessary for the journey from the place of arrest to the Court of the Magistrate) except under an order of the Magistrate for his detention according to the provisions of the Code of Criminal Procedure, 1898.
