Section 237(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Any police officer may arrest any person committing in his view any offence against any of the provisions of this Act or of any bye-law thereunder, if the name and address of such person be unknown to him, and if he declines to give his name and address, or if the police officer has reason to doubt the accuracy of such name and address if given, any such person may be detained at the station-house until his name and address shall be correctly ascertained:Provided that, no person arrested shall be detained without the order of a Magistrate, longer than shall be necessary for bringing him before a Magistrate or than twenty-four hours at the utmost.
