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Union of India - Section

Section 39 in The Assam Rifles Rules, 2010

39. Special provision in case of arrest of a drunken person.

(1)Where a drunken person has been arrested, he shall, as far as possible, be confined separately and shall be visited by duty officer or duty subordinate officer or duty under officer or under officer incharge of the guard, once every two hours.
(2)A drunken person shall not be taken before a superior officer for investigation of his case until he has become sober.