Section 12B in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
12B. Power to arrest. - (1) A police officer not below the rank of sub-inspector shall arrest any person who commits, in his view, any offence against this Act or any rule made thereunder, if the name and address of such person be unknown to him and if such person, on demand declines to give his name and address, or gives such name or address which such officer has reason to believe to be false.
(2)The person so arrested shall, without unavoidable delay be produced before the Magistrate authorised to try the offence for which the arrest has been made and no person, so arrested, shall be detained in custody for a period exceeding twenty-four hours without an order from the above mentioned Magistrate.] [Inserted vide Haryana Act 7 of 1989.][12C. Constitution of Tribunal. - (1) With effect from such date as the Government may, by notification, constitute a Tribunal consisting of [a Chairman who is a retired Judge of the High Court] [Section 12-C inserted vide Haryana Act No. 11 of 1999 .] and a member of the rank of Chief Engineer having special knowledge about roads and highways. If the members of the Tribunal are divided over some matter, the decision of the Chairman of the Tribunal shall prevail.(2)The Tribunal shall have its sitting at Chandigarh or at any other place as per its convenience.(3)A person aggrieved by the orders of Director passed under sub-section (2) or sub-section (3), as the case may be, of Section 12 of the Act, may file an appeal to the Tribunal within a period of sixty days and the decision of the Tribunal on such appeal shall be final. The Tribunal shall also hear the cases involving constructions made up to 28th April, 1995 in violation of the Act along scheduled roads and otherwise as if these were appeals against the order of Director. Any case against the orders of Director passed under sub-section (2) or sub-section (3) of Section 12 of the Act pending in any court of law except High Court or Supreme Court shall be transferred to the Tribunal.] [Inserted vide Haryana Act 7 of 1989.]
