(2)[ Any agent of the Society for the Prevention of Cruelty to Animals who is specially empowered by the [State] [Sub-section (2) was added by Madras City Police Towns Nuisances and Prevention of Cruelty of Animals (Amendment) Act, 1942 (Tamil Nadu Act XX of 1942), re-enacted permanently with specified modifications by section 2(2) of, and the Second Schedule to, the Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] Government in that behalf may arrest without a warrant any person committing [in his presence and any offence punishable under section 53.] [Substituted by Tamil Nadu District Police and the Madras City Police (Amendment) Act, 1981 (Tamil Nadu Act 35 of 1981).]] [Sub-section (1) was substituted by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975).]
