48. Penalty for being found armed between sunset and sunrise intending to commit an offence, etc.
- Whoever is found, between sunset and sunrise-(a)armed with any dangerous instrument with intent to commit an offence;(b)having his face covered or otherwise disguised with intent to commit an offence;(c)in any dwelling-house or other building or on board any vessel or boat, without being able satisfactorily to account for his presence there;(d)lying or loitering in any bazaar, street, yard or other place, being a reputed thief and without being able to give a satisfactory account of himself; or(e)having in possession without lawful excuse any implement of house-breaking;may be arrested by any police officer without a warrant and shall be liable on conviction to imprisonment for any term not exceeding three months.
