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473. Arrest of offenders. (1) Any police officer may arrest any person who commits in his view any offence against this Act or against any rule, regulation or bye-law made thereunder, if (a) the name and address of such person be unknown to him, and (b) such person on demand declines to give his name and address or gives a name and address which such officer has reason to believe to be false. 1. Subs. by Act 67 of 1993, s. 116, for certain words and brackets (w.e.f. 1-10-1993). 2. Subs. by s. 116, ibid., for "any of the appropriate municipal authorities" (w.e.f. 1-10-1993). 3. The words "or any other appropriate municipal authority" omitted by s. 116, ibid. (w.e.f. 1-10-1993). (2) No person so arrested shall be detained in custody after his true name and address are ascertained or, without the order of the nearest magistrate, for a period longer than twenty-four hours from the time of arrest exclusive of the time necessary for the journey from the place of arrest to the court of such magistrate.    |
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