24. - Police Officers and Agent of the Society for the Prevention of Cruelty to Animals may arrest without warrant for offences committed in their presence
(1)Notwithstanding anything contained in this Act or any other Law for the time being in force :--(a)any offence made punishable by Sections 45, 46, 49-A, 72 or 75 shall be cognizable.(b)any Police Officer may arrest without a warrant any person committing in his presence any offence made punishable by this Act.(2)Any agent of the Society for the Prevention of Cruelty to Animals who is specially empowered by the State Government in that behalf may arrest without a warrant any person committing in his presence any offence punishable under Section 53.(3)The agent shall have power to release any person so arrested on his executing a bond with or without sureties, for his appearance before a Magistrate if and when required.(4)Central Act V of 1898-- The provisions of the Code of Criminal Procedure, 1898, shall apply to any arrest made or bond taken under this section been made, or the bond had as if the arrest has been taken, under the said Code.
