(1)When any person is reasonably suspected of having committed any forest offence punishable with imprisonment for one month or upwards and refuses on the demand of a Forest Officer or Police Officer to give his name and address or gives a name or address which such officer has reason to believe to be false, he may be arrested by such officer in order that his name and address may be ascertained.(2)When the true name and address of such person has been ascertained, he shall be released.(3)If the true name and address of such person are not ascertained [xxx] [Repealed by A.L.O.] he shall forthwith be forwarded to the nearest Magistrate having jurisdiction or to the Officer Incharge of the nearest police station:[Provided that no person so arrested shall be detained in custody beyond twenty four hours from the time of his arrest without the authority of a Magistrate.] [Inserted by A.L.O.]
