Section 108 in The Goa, Daman and Diu Public Health Act, 1985
108. Powers of public health staff to arrest offenders against Act, etc.
- Any member of the public health establishment of a local authority not below the rank of a Health or Sanitary Inspector or Food Inspector who sees a person committing offence against any of the provisions of this Act in the area over which the local authority has jurisdiction, ["shall arrest"] [There words have been substituted for the words 'may arrest' by Amendment Act 47 of 2001.] such person if his name and address are unknown to and such person on demand declines to give his name and address or give a name and address which such officer has reason to believe to be false. Any person so arrested shall be handed over to the Officer-in-charge of the nearest police station as expeditiously as possible.
