Section 338(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)No person arrested under sub-section (1) shall be detained in custody,-(a)after his true name and address are ascertained, or(b)without the order of a magistrate for any longer time, not exceedingtwenty four hours from the hour of arrest than is necessary for bringing him
