(1)Save as in this Act otherwise expressly provided, the provisions of the Code of Criminal Procedure, [1973 (Act 2 of 1974)] [Substituted by Act 6 of 1985.] relating to arrests, detentions in custody, searches, summonses, warrants of arrest, search warrants and the production of persons arrested shall apply so far as may be, to arrests, detentions and searches made, summonses and warrants issued, and the production of persons arrested under this Act.
