Section 11 in The Maharashtra Essential Services Maintenance Act, 2005
11. Power to arrest without warrants and offences to be non-bailable.
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), any police officer may arrest without a warrant any person who is reasonably suspected of having committed any offence under this Act.(2)All offences under this Act shall be non-bailable.
