9. Power to arrest without warrant and investigation of offences under this Act.
(1)Any Fishery 'Officer, Police Officer or any other person specially empowered by the State Government in this behalf, may, without warrant, arrest any person committing or attempting to commit in his view" any offence punishable under this Act and may detain him for investigation including ascertainment of name and residence.(2)When the investigation is completed or the true name and residence of such person have been ascertained, he shall be released on his executing a bond; with or without sureties, to appear before a Magistrate, if so required.(3)Should the investigation not be concluded or the name and residence of such person not. be, ascertained within twenty four hours from the time of arrest, or should he fail to execute the bond, or, if so required, to furnish sufficient sureties, he shall forthwith be forwarded to the nearest Magistrate 'along with copies of connected papers.(4)The, Magistrate, to whom an accused person is forwarded under this section, shall follow the procedure relating to remand as laid down in the Code of Criminal Procedure for the time ,being in force'
