Section 12(iv) in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987
(iv)Every person who is arrested and detained 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 no such person shall be detained in custody beyond the said period without the authority of a Magistrate.
