Section 11 in Uttarakhand Anti Littering and Anti Spitting Act, 2016
11. Power to arrest.
(1)Any Authorized Officer may detain any person and have him arrested, with police help, whoever commits an Offence in his presence or whom he' reasonably believes to have committed any offence under this act, if:(a)the name or address of the person is unknown to him and the person declines to give his name and address; or(b)there is any reason to doubt the accuracy of his name or address.(2)Any person arrested under this Act shall be detained and shall be brought before an Executive Magistrate within twenty four hours, unless his true name and exact address are sooner ascertained.
