(1)Any fisheries officer not below the rank of fisheries department officer, police officer not below the rank of the sub-inspector , or any other person specially empowered by the State Government in this behalf, may arrest without any warrant any person committing or attempting to commit, in his view a fishing offence-(a)If the name and address of the person are not 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.
