Section 22 in The Chota Nagpur Rural Police Act, 1914
22. [ Procedure on arrest by village-policeman. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- Whenever in a village into his custody, any person lawfully arrested he shall forthwith take the person so arrested to the police-station within the limits of which the village for which he is appointed is situated:Provided that, if the arrest is made at night, such person shall be so taken as soon as convention on the following morning.][Part II] [Part II-A containing new sections 22-A and 22-B inserted by section 7 of B. and O. Act 2 of 1926.] A Special Provision for Mining Areas
