(1)Any Fishery Officer, Police Officer not below tire rank of a Sub-inspector, or any other person specially empowered by the [State Government] [Substituted by the A.O. 1950.] in this behalf may arrest without warrant any person committing or attempting to commit in his view a fishing offence-(a)if the name and address of the person are not known to him, and(b)if the person declines to give his name and address, or if there is reason to doubt the accuracy of the name and address, if given.
