Section 329 in The City of Nagpur Corporation Act, 1948
329. Powers of police to arrest offenders. - (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 State Government under sub-section (3) of section 328 may arrest any person who commits any offence against this Act or any rule or by-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.(2)Any person arrested under this section may be detained until his name and address are correctly ascertained:Provided that no person so arrested shall be detained longer than is necessary for bringing him before a Magistrate unless an order of a Magistrate for his detention is obtained.
