Section 10(20) in Bihar Anti Terrorist Squad Rules, 2014
(20)In the event a person belonging to terrorist or anti-national outfits operating in other states or a foreign national or a non-resident Indian with foreign citizenship has been arrested under section 41 (1) (g) CrPC with arms, explosive, fake currencies, fake passports, or in violation of visa conditions, etc. at any Police Station, then besides the Police Headquarters and the State Special Branch, ATS shall also be duly informed. A preliminary verification may be initiated by the ATS for their activities in the State of Bihar.
