(1)Any Police Officer may, arrest any person who commits, in his view, any offence against this Act or against any rule or regulation made thereunder, if, -(a)the name and address of such person are unknown to him; and(b)such 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.(2)No person so arrested, shall be detained in custody after his true name and address are ascertained or, without the order of the nearest Magistrate, for a period longer than twenty-four hours from the time of arrest exclusive of the time, necessary for the journey from the place of arrest to the court of such Magistrate.(3)On the written application of the Chief Officer of the Municipality or the Municipal Engineer or the Municipal Health Officer or any other officer authorised in this behalf by the Chief Officer or the Municipal Engineer or the Municipal Health Officer, as the case may be, any Police Officer, above the rank of a Constable, shall arrest any person who obstructs the Chief Officer or any officer or employee of the Municipality in the exercise of any power or performance of any function or discharge of any duty under this Act or the rules or the regulations made thereunder.(4)It shall be the duty of all Police Officers to give immediate information to the Chief Officer or any other appropriate officer of the Municipality of the commisison of, or the attempt to commit, any offence against this Act or any rules or regulations made thereunder and to assist all officers and other employees of the Municipality in the exercise of their lawful authority.
