Section 60(2) in The United Provinces Private Forests Act, 1948
(2)When the true name and address of such person have been ascertained, he shall be released. If the true name and address of such person are not ascertained within twenty-four hours from the time of his arrest, he shall forthwith be forwarded to the nearest Magistrate having jurisdiction or to the officer-in-charge of the nearest police station.
