Section 57(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)Should the true name and residence of such person not be ascertained within twenty-four hours from the time of arrest or should he fail to execute the bond or if, so required, to furnish sufficient sureties, he shall forthwith be forwarded to the nearest [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] having jurisdiction.
