22. Arrest of persons refusing to give name or giving false name.
- Any person, who may be accused or reasonably suspected of committing an offence under this Act, and who on demand made by any Prohibition Officer or any Police Officer [not below the rank of a Sub-Inspector] [Substituted by Act No.35 of 1995.] refuses to give his name and residence or who gives a name or residence which such officer has reason to believe to be false, may be arrested by such Officer in order that his name and residence may be ascertained.
