Section 29 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
29. Power to arrest without orders or warrant.
(1)Any Forest Officer may without order from a magistrate and without warrant, arrest any person reasonably suspected of having been concerned in any forest offence punishable with imprisonment for one month or upwards, if such person refuses to give his name and residence or give a name or residence where there is reason to believe to be false or if there is reason to believe that he will abscond.(2)Every officer making an arrest under this section shall, without unnecessary delay, take or send the person arrested before a magistrate having jurisdiction in the case within a period of 24 hours of such arrest excluding the time necessary for the journey from the place of arrest to the court of the magistrate.
