Section 18(b) in The Andhra Pradesh Habitual Offenders Act, 1962
(b)escapes from any corrective settlement in which he is placed, he may be arrested without warrant by a police officer, village headman or village watchman. If the offender is arrested, he shall be informed, as soon as maybe, of the grounds for such arrest and shall be produced before the nearest Magistrate within a period of twenty-four hours of such arrest, excluding the time necessary for the journey from the place of arrest to the court of the magistrate and the offender shall not be detained beyond the said period without the authority of a Magistrate. The Magistrate may on production of the offender and on proof of the facts order him to be removed to such area or to such corrective settlement to be dealt with in accordance with this Act and the rules made thereunder.
