46. Police officer may arrest offenders under section 33.
(1)Any person committing an offence under section 33 may, if his name and address be unknown, be arrested by any officer of police and forthwith produced before a Magistrate having jurisdiction in the place in which such offence has been committed, or shall be taken to the nearest police-station within the said jurisdiction, in order that such person may be detained until he can be produced before a Magistrate or unless he executes a bond with or without sureties for his appearance before a Magistrate.(2)Whenever such person is taken to a police station, the officer- in-charge of such police station shall as soon as possible, but in every case within twenty four hours, cause him to be produced before a Magistrate having jurisdiction.
