6. Arrest without warrant for offences under the Act.
(1)Any police officer, or other person specially empowered by the State Government in this behalf, may without a warrant arrest any person committing in his view a breach of any rule made under section 3 or of any prohibition notified under section 4 -(a)if the name and address of the person are known to him, and(b)if the person declines to give his name and address, or if there is reason to doubt the accuracy of the name and address, if given.(2)A person arrested under this section may be detained until his name and address have been correctly ascertained:Provided that no person so arrested shall be detained longer than may be necessary for bringing him before a Magistrate, except under the order of Magistrate for his detention.
