Section 46(1) in The Code of Criminal Procedure, 1973
(1)In making an arrest the police officer or other person making the same shall actually touch or confine the body of the person to be arrested, unless there be a submission to the custody by word or action.[Provided that where a woman is to be arrested, unless the circumstances indicate to the contrary, her submission to custody on an oral intimation of arrest shall be presumed and unless the circumstances otherwise require or unless the police officer is a female, the police officer shall not touch the person of the woman for making her arrest.] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 7.]
