Section 18(3) in The Assam Criminal Law (Amendment) Act, 1934
(3)Any officer making an arrest under sub-section (1) shall forthwith report the fact to the appropriate Government and may, by order in writing, commit any person so arrested to custody pending receipt of the orders of the appropriate Government any the appropriate Government may by general or special order specify the custody to which such person shall be committed:Provided that no person shall be detained in custody under this section for a period exceeding fifteen days, save under a special order of the appropriate Government and no person shall in any cause be detained in custody under this section for a period exceeding two months.
