134. Arrest or surrender of any Army deserter. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - An army deserter shall on arrest or surrender be taken to the nearest police station where the Officer-in-charge shall make out a certificate specifying the date and the place of arrest or surrender. This certificate must be signed by the Officer-in-charge who shall record below his signature the words "Officer-in-charge" and the name of the police station, and shall be sent without delay to the Officer Commanding the unit to which the deserter belongs.
The deserter shall then be taken to the Divisional Deputy Commissioner who shall prepare a descriptive return and make a summary enquiry preliminary to handing him over to the military authority.
