Section 43(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)Any police officer may arrest any person committing in his view any offence against any provision of this Act or any rule or bye-law made there-under, if the name and address of such person be unknown to him and he declines to give his name and address on demand, or gives a name and address the accuracy of which such officer has reason to doubt; and such person may be detained at the police station until his correct name and address has been ascertained.
