(1)Where any police officer sees any person committing an offence against any of the provisions of this Act or of any rule or bye-law made thereunder he shall, if the name and address of such person are unknown to him and if the said person, on demand, declines to give his name and address or gives a name and address, which such officer has reason to believe to be false, arrest such person.(2)No person arrested under sub-section (1) shall be detained in custody(a)after his true name and address are ascertained, or(b)without the order of a Magistrate, for any longer time, not exceeding twenty four hours from the hour of arrest, than is necessary for producing him before a Magistrate.
