Section 348(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Any police officer, and in the absence of a police officer, any officer or servant of the Corporation empowered in this behalf by the general or special order of the Government under sub-section (3) of Section 347 may arrest any person who commits any offence against this Act or any rule or bye-law made thereunder-(a)if the name and address of the person are unknown to him; and(b)if the person declines to give his name and address or there is reason to doubt the accuracy of the name and address given.
