Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 75] [Entire Act]

Union of India - Section

Section 64 in Indian Forest Act, 1927

64. Power to arrest without warrant.

(1)Any Forest Officer or Police Officer may, without orders from a Magistrate and without a warrant, arrest any person against whom a reasonable suspicion exists of his having been concerned in any forest-offence punishable with imprisonment for one month or upwards.
(2)Every officer making an arrest under this section shall, without unnecessary delay and subject to the provisions of this Act as to release on bond, take or send the person arrested before the Magistrate having jurisdiction in the case, or to the officer in charge of the nearest police-station.
(3)Nothing in this section shall be deemed to authorize such arrest for any act which is an offence under Chapter IV unless such act has been prohibited under clause (c) of section 30.
[Gujarat].- In its application to the State of Gujarat, in Section 64, sub-S. (1), for the words Any Forest Officer or Police Officer, substitute Any Forest Officer, Police Officer or Revenue Officer.Gujarat Act 15 of 1960, Section 6(h) (w.e.f. 8-12-1960).[Maharashtra].- Same as that of Gujarat.Maharashtra Act 6 of 1961, Section 10 (w.e.f. 3-2-1961).