Section 14 in The Maharashtra Village Police Act, 1967
14. Police-patil to apprehend person he believes has committed serious offence.
(1)The Police-patil shall apprehend any person within the limits of his village who he may have reason to believe has commiteed any serious offence, and shall forward such person, together with all articles likely to be useful as evidence, to the Station Officer.(2)Every person so apprehended shall within 24 hours be produced before the nearest Magistrate, excluding the time necessary for the journey from the place where he is apprehended to the Court of the Magistrate.
