Section 198(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(3)If any police officer reasonably suspects any person of committing an offence under sub-rule (1) he may, if required so to do by the Chairman of the meeting required that person to declare to him immediately his name and address and if the police officer reasonably suspects him of giving false name or address, the police officer may arrest him without warrant.
