Section 43(1) in The Code of Criminal Procedure, 1973
(1)Any private person may arrest or cause to be arrested any person who in his presence commits a non-bailable and cognisable offence, or any proclaimed offender, and, without unnecessary delay, shall make over or cause to be made over any person so arrested to a police officer, or in the absence of a police officer, take such person or cause him to be taken in custody to the nearest police station.
