6. Arrest without warrant for offence under the Act.
(1)Any Sub-Inspector of Police or other person specially empowered by the State Government in this behalf may, without warrant arrest any person committing or attempting to commit a breach of any provision of this Act or rules made thereunder if the person declines to give his name and address or if there in reason to doubt the accuracy of the name and address, if given.(2)A person arrested under this section may be detained until his name and address have been correctly ascertained.[Provided that no person so arrested shall be detain longer than may be necessary for bringing him before a Magistrate except under an order of the Magistrate for detention according to the provisions of the Code of Criminal Procedure Code, 1973 (No. 2 of 1974).] [Substituted by M.P. Act No. 34 of 1981.](3)[ All Fishery Officers shall have the same powers of search, seizure and investigations in respect of an offence under this Act as police officer of the rank of Sub-Inspector has under the provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974).] [Substituted by M.P. Act No. 34 of 1981.]
