Whoever is found committing any act for which he is punishable under this Act or the rules under this Act, and which tends to cause explosion or fire in or about any place where an explosive is manufactured or stored, or any railway or port, or any carriage, 1 [aircraft or vessel], may be apprehended without a warrant by a Police-officer, or by the occupier of, or the agent or servant of, or other person authorised by the occupier of, that place, or by any agent or servant of, or other person authorised by, the railway administration or 2 [conservator of the port or officer in charge of the air port], and be removed from the place where he is arrested and conveyed as soon as conveniently may be before a Magistrate.Open in Lexace · Ask the AI about this section
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