Section 52 in The Prevention Of Terrorism Act, 2002
52. Arrest
(1)Where a police officer arrests a person, he shall prepare a custody memo of the person arrested.(2)The person arrested shall be informed of his right to consult a legal practitioner as soon as he is brought to the police station.(3)Whenever any person is arrested, information of his arrest shall be immediately communicated by the police officer to a family member or in his absence to a relative of such person by telegram, telephone or by any other means and this fact shall be recorded by the police officer under the signature of the person arrested.(4)The person arrested shall be permitted to meet the legal practitioner representing him during the course of interrogation of the accused person:Provided that nothing in this sub-section shall entitle the legal practitioner to remain present throughout the period of interrogation.
