Section 690 in The Orissa Municipal Corporation Act, 2003
690. Arrest of offenders.
(1)Any Police Officer may arrest any person who commits any offence under this Act or rules or bye-laws made thereunder if the name and address of such person is unknown to him and if such person, on demand declines to give his name and address or gives name and address which such officer has reason to believe to be false.(2)No person so arrested shall be detained in custody after his true name and address are ascertained or,without the order of a Magistrate, for a longer period not exceeding twenty-four hours from the arrest excluding the time necessary for bringing him before a Magistrate competent to take cognizance of the offence.
