- Any Police Officer may, without an order from a Magistrate and without a warrant, arrest any person committing in his presence any offence punishable under sections 3, 3A, 4, 5, 6, or 6C of the Prevention of Cruelty to Animals Act, 1890 (XI of 1890 Hyderabad I of 1313 F) [or of that Acts in force in the Saurashtra area of the [State of Gujarat] [This portion was added by Bombay 34 of 1959, section 24.] [***] [The words, figures and letters 'or under section 3, 4, 5 or 5A of the Prevention of Cruelty Animals Act' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
