13. Power to arrest without warrant persons committing dangerous offences
.Whoever is found committing any act for which he is punishable under this Act, or the rules under this Act, and which tends to cause explosion or fire in or about any place where an explosive is manufactured or stored, or any railway or port, or any carriage, [aircraft or vessel] [Substituted by Act 32 of 1978, Section 15, for "ship of boat" (w.e.f. 2.3.1983).], may be apprehendedwithout a warrant by a police officer, or by the occupier of, or the agent or servant of, or other person authorised by the occupier of, that place, or by any agent or servant of, or other person authorised by the railway administration or [conservator of the port or officer in charge of the airport] [[Substituted byAct 32 of 1978, Section 15, for "conservator of the port" (w.e.f.2.3.1983).]], and be removed fromthe place where he is arrested and conveyed as soon as conveniently may be before a Magistrate.
