- Any Forest Officer or Police Officer may, without orders from a [Magistrate] [Now, judicial Magistrate (See section 3(4)(a) of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).] and without a warrant, arrest any person reasonably suspected of having been concerned in any forest-offence punishable with imprisonment for one month or upwards if such person refuses to give his name and residence, or gives a name or residence which there is reason to believe to be false, or if there is reason to believe he will abscond.[Any person arrested under this section shall be informed, as soon as may be, of the grounds for such arrest and shall be produced before the nearest Magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the Court of the Magistrate; and no such person shall be detained in custody beyond the said period without the authority of a Magistrate.] [Substituted for the original paragraph by the Adaptation (Amendment) Order of 1950.]
