Section 37 in The Border Security Force Rules, 1969
37. Special provision in case of arrest of intoxicated person
.-(1) Where an intoxicated person has been arrested, he shall, as far as possible, be confined separately and shall be visited by orderly officer or orderly subordinate officer or orderly under officer or under officer incharge of the guard, once every two hours.(2)An intoxicated person shall not be taken before a superior officer for investigation of his case until he has become sober.
