Section 8 in The Andhra Pradesh Towns Nuisances Act, 1889
8. Power to arrest without warrant on view of offence
(1)Any police officer may arrest without a warrant any person committing in his view any offence made punishable by this Act.(2)Any agent of the Society for the Prevention of Cruelty to Animals who is specially empowered by the State Government in that behalf may arrest without a warrant any person committing in his view any offence punishable under Section 5;(3)The agent shall have power to release any person so arrested on his executing a bond, with or without sureties, for his appearance before a Magistrate if and when required.(4) The provisions of the Code of Criminal Procedure, 1898, shall apply to any arrest made or bond taken under this section as if the arrest had been made, or the bond had been taken, under the said Code.
