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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(1) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010

(1)If an offence of malpractice or touting takes place in the presence of a police officer, not below the rank of an assistant sub-inspector of police, such police officer may. arrest the person and record his observations about such conduct of the individual that constituted the offence of touting.