Section 106 in The Karnataka Prohibition Act, 1961
106. Arrest of offenders failing to give names.
(1)When any person, who in the presence of the Commissioner, Deputy Commissioner or any Prohibition Officer not below such rank as the State Government may determine, has committed or has been accused of committing an offence under this Act, refuses on demand of such officer to give his name and residence or gives a name and residence which such officer has reason to believe to be false, he may be arrested by such officer in order that his name and residence may be ascertained.(2)When the true name and residence of such person have been ascertained, he shall be released on his executing a bond with or without sureties to appear before the Magistrate if and when he is so required:Provided that if such person is not a resident of India, the bond shall be secured by a surety or sureties residing in India.(3)If the true name and residence of such person is not ascertained within twenty-four hours from the time of arrest or if he fails to execute a bond or if so required to furnish sufficient sureties, he shall, be forthwith forwarded to the nearest Magistrate having jurisdiction.
