(b)any person concerned in an offence under Part-V of this Act or reasonably suspected to have been so concerned, if the police officer or other authority has reason to believe that he will abscond or otherwise avoid the service of summons.(ii)A police officer or other authority arresting without warrant the driver of a vehicle or animal shall, if the circumstances so require take or cause to be taken any steps he may considers proper for the temporary disposal of the vehicle or animal.
