Section 516(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ No person so arrested shall be detained in custody after his true name and address are ascertained or without the order of nearest Magistrate, for a longer period than twenty-four hours from the time of arrest exclusive of the time necessary for the journey from the place of arrest to the Court of such Magistrate.] [This sub-section was substituted for the original by the Adaptation of Laws Order, 1950.]
