Section 116 in Tamil Nadu Town and Country Planning Act, 1971
116. Power of police officers to arrest person.
(1)If any police office not below the rank of a head constable sees any person committing an offence against any of the provisions of this Act or of any rule or regulation or order made thereunder, 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 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 n 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 form the hour of arrest, than is necessary for bringing him before a Magistrate.
