Section 379 in Andhra Pradesh Municipalities Act, 1965
379. Power of Police Officers to arrest persons.
(1)If any police officer sees any person committing an offence against any of the provisions of this Act or of any rule or bye- law made under it, he shall, if the name and address of such person are unknown to him, and if the said person on demand declines to give his name and address, or gives a name and address which such officer has reason to believe to be false, arrest such person.(2)No person arrested under sub-section (1) shall be detained in custody(a)after his true name and address are ascertained, or(b)without the order of a magistrate for any longer time, not exceeding twenty-four hours from the hour of arrest than is necessary for bringing him before a magistrate.
