Section 138(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Any police officer may arrest any person committing in his view any offence against any provision of this Act or any rule or bye-law if the name and address of such person be unknown to him and the person declines to give his name and address on demand or gives a name and address the accuracy of which such officer has reason to doubt; and such person may be detained at the police station until his correct name and address has been ascertained.
