Section 11B in The Haryana Development and Regulation of Urban Areas Act, 1975
11B. [ Power to arrest. [Added by Haryana Act No. 11 of 1989.]
(1)A police officer not below the rank of sub- inspector, shall arrest any person who commits in his view any offence against this Act or any rule made thereunder, if the name and address of such person, be unknown to him and if such person, on demand declines to give his name and address, or gives such name or address which such officer has reason to believe to be false.(2)The person so arrested shall, without unavoidable delay, be produced before the Magistrate authorised to try the offence for which the arrest has been made and no person so arrested, shall be detained in custody for a period exceeding twenty-four hours without an order from the above mentioned Magistrate.]
