Any police- officer, or any other person empowered in this behalf by the Central Government by name or as a member of a specified class, may arrest without warrant any person who in his sight commits an offence punishable under this Act. Power to police- officer to release on bail. Every person so arrested shall be taken to the police- station within the Fort, and shall be detained there until he gives to the police- officer in charge of such station a bond, with or without sureties, as such officer may require, for a sum not exceeding one hundred rupees, to appear before the Fort Magistrate at a time to be specified in such bond, or until he can be brought before such Magistrate.
