Section 23 in The Orissa Aerial Ropeways Act, 1957
23. Arrest for offences against certain sections.
(1)If any person commits any offence punishable with imprisonment under Section 22, he may be arrested without warrant or written authority by any servant of the promoter, or by any police officer or by any other person whom such servant or officer may call to his aid.(2)A person so arrested shall, with the least possible delay, be taken before a Magistrate having authority to try him or to commit him for trial.
