8. Arrest without warrant for offence under this Act.
(1)Any fisheries officer not below the rank of fisheries department officer, police officer not below the rank of the sub-inspector , or any other person specially empowered by the State Government in this behalf, may arrest without any warrant any person committing or attempting to commit, in his view a fishing offence-(a)If the name and address of the person are not known to him; and(b)If the person declines to give his name and address or if there is reason to doubt the accuracy of the name and address if given.(2)A person arrested under this section may be detained until his name and address have been correctly ascertained;Provided that no person so arrested shall be detained longer than it may be necessary for bringing him before a Magistrate, except under the order of a Magistrate for his detention.(3)Every fishery officer shall have the same powers of search and investigation relating to a fishing offence as a police officer of the rank of the sub-Inspector has under the code of Criminal Procedure, 1973.
