Section 43 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
43. Powers to arrest for offence under Section 42
When any person, in the presence of any officer of a prison commits any offence specified in the last foregoing section, and refuses on demand of such officer to state his name or residence which such officer knows, or has reason to believe, to be false, such officer may arrest him and shall, without unnecessary delay, make him over to a police officer, and thereupon such police officer shall proceed as if the offence had been committed in his presence.
