Section 148(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)Any police officer may arrest any person committing in his presence any offence against the provisions of this Act or of any regulation or bye-law made there under if the name and address of such person is not known to him and if he declines to give his name and address, of if the police officer has reason to doubt the accuracy of such name and address given, and such person may be detained at the Station house until his name and address is correctly ascertained.
