(2)When any person is accused or is reasonably suspected of committing an offence under this Act, other than an offence under section 32, section 33, section34, section 36 or section 37 and on demand of any such officer as aforesaid, refuses to give his name and residence or gives a name and residence which such officer has reason to believe is false, he may be arrested by such officer, in order that his name and residence may be ascertained.
