25. Disposal of persons arrested and articles seized.
(1)Any officer arresting a person under Section 20, Section 21, or Section 22 shall, as soon as may be, inform him of the grounds for such arrest.(2)Every person arrested or article seized under warrant issued under sub-section (1) of Section 20 shall be forwarded without unnecessary delay to the Magistrate by whom the warrant was issued.(3)Every person arrested and article seized under sub-section (2) of Section 20, Section 21 or Section 22 shall be forwarded without unnecessary delay to -(a)the officer-in-charge of the nearest police station;(b)the officer empowered under Section 27.(4)The authority or officer to whom any person or article is forwarded under subsection (2) or sub-section (3) shall, take such measures as may be necessary for the disposal according to law of such person or article.
