(1)It shall be the duty of every police officer to ensure compliance with the provisions of this Act or any rule, regulation or order made thereunder and for that purpose such police officer may,-(a)warn persons who from ignorance fail to comply with any provision of this Act or any rule, regulation or order made there under;(b)require any person acting or about to act contrary to any provision of this Act or rule, regulation or order made thereunder, to desist from so doing;(c)subject to the provisions of sub-sections (2) and (3), arrest any person contravening any provision of this Act or any rule, regulation or order made thereunder, where such contravention is an offence punishable under this Act;(d)seize any object used, or about to be used, in contravening, or in contravention of, the provisions of this Act or any rule, regulation or order made thereunder, where such contravention is an offence punishable under this Act.
