Section 11(1) in Uttarakhand Anti Littering and Anti Spitting Act, 2016
(1)Any Authorized Officer may detain any person and have him arrested, with police help, whoever commits an Offence in his presence or whom he' reasonably believes to have committed any offence under this act, if:(a)the name or address of the person is unknown to him and the person declines to give his name and address; or(b)there is any reason to doubt the accuracy of his name or address.
