(d)assist a private person authorized to arrest a person under section 43 of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974), in arresting such person and handing over him to a police officer, or as the case may be, in taking him to the nearest Police Station, alongwith any arms, ammunition, property or any other object found in his possession or on his person: Provided that if the offender is a woman, a male village guard shall be accompanied by a woman;
