Section 12C in The Punjab New Capital (Periphery) Control Act, 1952
12C. Power to arrest.
(1)A police Officer not below the rank of Sub- Inspector shall arrest any person who commits, in his view, any offence under this Act or any rule made thereunder, and on demand declines to give his name and address, or gives such name or address which such officer has reason to believe to be false.(2)The person so arrested shall, without unavoidable delay, be produced before the Magistrate authorised to try the offence for which the arrest has been made, and no person, so arrested, shall be detained in custody for a period exceeding twenty-four hours without an order from the above mentioned Magistrate.
