(1)Subject to the restrictions imposed by clause (b) of sub-section (1) of section 62B in the case of offences there referred to any Police-officer may arrest without a warrant any person committing in his presence in any street or public place any offence punishable under--(a)any section of this Act, or(b)any rule made under this Act, or(c)any other law for the time being in force, if such person,--(i)after being warned by a Police-officer, persists in committing such offences, or(ii)is known to such Police-officer and, when asked by such Police-officer to give his name and address, refuses to give the same, or gives a name or address which such Police-officer has reason to believe to be false or cannot then and there ascertain to be true, or(iii)is unknown to such Police-officer and his name and address cannot be ascertained then and there, and he refuses to accompany the Police-officer, to a police-station on being required so to do.Explanation.--This sub-section does not restrict the exercise by any Police-officer of any power of arrest conferred upon him by sub-section (3) of section 62CC or by any other law.(2)Should the true name and residence of any such person not be ascertained within twenty-four hours from the time of arrest, or should he fail to execute a recognizance for his appearance before a Magistrate, or if so required, to furnish sureties, he shall forwith be forwarded to a Magistrate, having jurisdiction.
