Section 29D in The Mizo District (Forest) Act, 1955
29D. Power to arrest without warrant.
(1)Any Council Forest Officer not below the rank of Assistant Forest or Police Officer may, without orders from a Magistrate and without a warrant, arrest any person reasonably suspected of having been concerned in any forest offence punishable with imprisonment for one month or upwards, if such person refuses to give his name and residence, or gives a name or residence of which there is reason to believe to be false or if there is reason to believe that he will abscond.(2)Every officer making an arrest under this section shall, without delay, take or send the arrested person before a magistrate having jurisdiction in the case.(3)No officer shall detain in custody a person arrested under this section for longer period exceeding twenty-four hours, exclusive of the time necessary for the journey from the place of arrest to the Court of Magistrate concerned.
