Section 94(1) in The Goa Rehabilitation Board Act, 2006
(1)Any police officer not below the rank of a Police Sub-Inspector may arrest any person who commits in his presence any offence punishable under this Act or any rule or regulation made thereunder, if the name or address of such person is unknown to him, and if such person on demand decline to disclose his name or address, or gives a name or address which such officer has reason to believe to be false.
