Section 47(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)Where a police officer arrests without warrant any person other than a person accused of a non-bailable offence, he shall inform the person arrested that he is entitled to be released on bail and that he may arrange for sureties on his behalf.[Similar to Section 50 from Old CrPC-Also Refer]
