The Motor Vehicles Act, 1988
202. Power to arrest
without warrant.
- A police officer in
uniform may arrest without warrant any person who in his
presence commits an offence punishable under section 184 or
section or section 197:
Provided that any person
so arrested in connection with an offence punishable under section 185
shall, within two hours of his arrest, be subjected to a medical examination
referred to in sections 203 and 204 by a registered medical practitioner
failing which he shall be released from custody.
- A police officer in uniform
may arrest without warrant:--
- any person who being
required under the provisions ofthis Act to give his name and address refuses
to do so, or gives a name or address which the police officer has reason to
believe to be false, or
- any person concerned
in an offence under this Act or reasonably suspected in have
been so concerned if the police officer has reason to
believe that he will abscond or otherwise avoid the service of a summons.
- A police officer arresting
without warrant the driver of a motor vehicle shall if the circumstances so
require take or cause to be taken any steps he may consider proper for the
temporary disposal of the vehicle.
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