18. If person is arrested under section 145 of Act X of 1859, case to be disposed of at once.
- If any person shall [* * *] [The words 'after the date of passing of this Act' repealed by Act 1 of 1903.] be arrested under section 145 of the said Act X of 1859, he shall be brought before the Collector with all convenient speed, and the Collector shall proceed forthwith to try the case.If the case cannot be at once heard and determined, the Collector may, if he think fit, require the person arrested to give security for his appearance whenever the same is required.In default of such security the person arrested shall be committed to the civil jail till the case is heard.
