Section 114 in The Himachal Pradesh Police Act, 2007
114. Powers of Police Officers in respect of certain offences on roads or public places.
(1)It shall be lawful for any Police Officer in uniform to take into custody, without warrant, any person who within his personal view, has committed any of the following offences on any road, public place or thoroughfare causing obstruction, annoyance, risk, danger or damage to residents or passersby, namely :-(i)slaughters or wantonly commits cruelty to any animal; or(ii)drives or rides furiously any cattle or horses; or(iii)obstructs the taking up or setting down of passengers at a public transport halting place; or(iv)exposes any good for sale; or(v)is found drunk and incapable or riotous; or(vi)indecently exposes himself ,urinates or defecates in a public place or in public view; or(vii)unauthorizedly affixes any bill, notice or other paper to, or defaces, any property belonging to the State or Central Government or any public authority; or(viii)commits willful trespass into any property belonging to the State or Central Government or any public authority; or(ix)willfully damages any public alarm or any other public emergency assistance system; or(x)harasses or stalks a woman or makes indecent advances or makes obscene remarks or gestures to a woman; or(xi)begs or seeks alms.(2)Any person, so arrested, if not immediately released on bail, shall be produced as soon as possible, but not later than 24 hours, before the nearest Judicial Magistrate having jurisdiction.
