Section 44 in The Calcutta Suburban Police Act, 1866
44. Arrest of person committing offence with respect to person or property of another.—
Whoever commits an offence on or with respect to the person or property of another, or, in committing an offence under this Act , injures or damages the person or property of another, may, if his name and address be unknown, be apprehended by the person injured, or by any person who may be using the property to which the injury may be done, or by the servant either of such persons or by any person authorised by or acting in aid of him, and may be detained until he gives his name and adress and satisfy such person that the name and address so given are correct, or until he can be delivered into the custody of a Police-officer.
