Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 35 in The Oudh Laws Act, 1876 35. Procedure on arrest by village or roadpoliceman. Whenever a village- police- man or road- policeman arrests any person, he shall take him as soon as possible to the police- station within the jurisdiction of which his village or beat is situate.
