Section 9(iii) in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998
(iii)Every person who is arrested and detained shall, if he cannot be produced before the Tribunal within twenty-four hours of arrest excluding the time necessary for the journey from the place of arrest to the Tribunal, be produced before the nearest Magistrate within the said period, who may authorise detention till such person is produced before the Tribunal.
