Section 84 in The Bihar and Orissa Excise Act, 1915
84. [ Maximum period of detention-intimation on grounds of arrest. [Substituted by A.L.O. 1951 (3rd Amendment).]
- Any person arrested for an offence under this Act shall be informed as soon as may be the grounds for such arrest and shall be produced before the nearest Magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the Court of the Magistrate; and no such person shall be detained in custody beyond the said period without the authority of a Magistrate],(2)A Magistrate to whom an accused person is forwarded under Section 167 of the Code of Criminal Procedure, V of 1898, by a Collector or an Excise Officer empowered under Section 77, Sub-section (2), may exercise the powers conferred upon a Magistrate by the said Section 167.
