12. Report to be made in case of arrest or seizure.—
Whenever any office makes an arrest or seizure under this Act, he shall without delay, and in any case within twenty-four hours, forward every person arrested and everything seized with full particulars of the arrest or seizure to the Collector or to the Magistrate, as the case may be, by whom the warrant was issued. In case of an arrest or seizure under a warrant issued by the Collector the said officer shall, unless the Collector proceeds under section 13, within the aforesaid period of twenty-four hours, forward the person or thing produced before the Collector to a Magistrate having jurisdiction to try the case together with full particulars of the arrest or seizure.
