Section 29(1) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
(1)Any Forest Officer may without order from a magistrate and without warrant, arrest any person reasonably suspected of having been concerned in any forest offence punishable with imprisonment for one month or upwards, if such person refuses to give his name and residence or give a name or residence where there is reason to believe to be false or if there is reason to believe that he will abscond.
