Section 6(2) in The Meghalaya Subsidiary Force Act, 1971
(2)Every officer of member shall have the power to arrest any proclaimed offender or any person who in his view commits a non-bailable and cognizable offence. Any person so arrested shall without unnecessary delay be taken or caused to be taken in custody to the nearest Police Station or Magistrate. The arrested person shall be produced before the nearest Magistrate within a period of 24 hours of such arrest excluding the time necessary for the journey from the place of arrest to the court of the Magistrate.
