Section 6 in Nilgiris Game and Fish Preservation Act, 1879
6. Power of Government officer or police.
- Any Government officer or servant or policeman, producing his certificate of office, or wearing the prescribed distinctive dress or badge of his department, may require any person whom he finds committing am offence against section 3,4 or 5 of this Act to give his name and address, or, if there is reason to doubt the accuracy of the name and address so given, to accompany him to the nearest police-station.
