(a)may arrest without warrant any person found committing an offence punishable [under section 4, sub-section (1), [***] [This expression was substituted for the words, brackets and figures 'under sub-section (1) of section 4 ' by section 2 (ii) of the Madras Prohibition (Amendment) Act, 1951 (Madras Act XXXI of 1951).] or section 5 [or section 7 or section 24 or any offence punishable with rigorous imprisonment for three years and upwards] [Added by Tamil Nadu Act No. 9 of 1979.] ];
