Section 104(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)The Chief Engineer, the Public Health Engineer, or any officer authorised in this behalf by the Board or any police officer who shall be, of, or equal to or higher than the status of a sub-inspector of police may arrest any person who commits in his view any offence against this Act or against any rule or regulation made there under, if.-(a)the name and address of such person be known to him; and(b)such person on demand declines to give his name and address or gives a name and address which such officer has reason to believe to be false.
