24. Powers of Police-officer and agent of the society for the prevention of cruelty to animals may arrest without warrant [offences committed in their presence] [Substituted by Tamil Nadu District Police and the Madras City Police (Amendment) Act, 1981 (Tamil Nadu Act 35 of 1981).].
- [(1) Notwithstanding anything contained in this Act or any other law for the time being in force -(a)any offence made punishable by section 45, 46, 49-A, 72 or 75 shall be cognizable,(b)any Police-officer may arrest without warrant any person committing [in his presence] any offence made punishable by this Act.][***] [Proviso was added by Tamil Nadu Act XLII of 1942 and omitted by Tamil Nadu Act 21 of 1964.](2)[ Any agent of the Society for the Prevention of Cruelty to Animals who is specially empowered by the [State] [Sub-section (2) was added by Madras City Police Towns Nuisances and Prevention of Cruelty of Animals (Amendment) Act, 1942 (Tamil Nadu Act XX of 1942), re-enacted permanently with specified modifications by section 2(2) of, and the Second Schedule to, the Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] Government in that behalf may arrest without a warrant any person committing [in his presence and any offence punishable under section 53.] [Substituted by Tamil Nadu District Police and the Madras City Police (Amendment) Act, 1981 (Tamil Nadu Act 35 of 1981).]] [Sub-section (1) was substituted by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975).](3)[ The agent shall have power to release any person so arrested on his executing a bond, with or without sureties for his appearance before a Magistrate if and when required.(4)The provisions of the Code of Criminal Procedure, 1882 [(Central Act V of 1882)] [Sub-sections (3) and (4) were inserted by Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] shall apply to any arrest made or bond taken under this section as if the arrest had been made, or the bond had been taken, under the said Code.]
