32. Apprehension and punishment of reputed thieves, etc.
Any person found between sunset and sunrise armed with any dangerous or offensive instrument whatsoever, with intent to commit any criminal act;any reputed thief found between sunset and sunrise on boardany vessel or boat, or lying or loitering in any bazar, street, yard, thoroughfare, or other place who shall not give a satisfactory account of himself;any person found between sunset and sunrise having his face covered or otherwise disguised, with intent to commit any offence;any person found between sunset and sunrise in any dwelling-house or other building whatsoever, without being able satisfactory to account for his presence therein; andany person having in his possession, without lawful excuse (the proof of which excuse shall be on such person), any implement of house-breaking;may be taken into custody by any Police-officer without a warrant, and shall be liable on summary conviction before a Magistrate, to imprisonment, with or without hard labour, for any term not exceeding three months.
