30. When Police may arrest any person without warrant.
- Any Police officer may without an order from a Magistrate and without a warrant arrest any person,-(a)who has been concerned in any cognizable offence before him under [sub-section (1) of section 41 of the Code of Criminal Procedure, 1973] [Substituted by Act No.2 of 2004.] (Central Act 2 of 1974);(b)who is liable to be punished for an offence before him under sections 59, 61, 63,64, 65 and sub-sections (e), (g) and (i) of section 66 and sections 67, 69, 70, 71 and subsection (a) of section 73, section 75 and clauses first and second of section 76 and section 77 or who contravenes the [rules made under clauses (b) and (gg) of sub-section (1)] [Substituted by Act No.XXIV of 1952.] and sub-sections (4) and (5) or fails to conform to the prohibitory directions given under clause (b) of sub-section (1) and clauses (a) and (b) of sub-section (2) of section 22 or sections 3, 4 and 5 of [the Prevention of Cruelty to Animals Act No.I of 1313 Fasli] [Repealed by A.P. Act No.XXIII of 1958.];(c)who has been concerned in an offence punishable under section 60 of this Act or against whom a complaint has been made on reasonable grounds or about whom credible information has been received or reasonable suspicion exists for believing that he is so concerned.
