Section 36 in Bharatiya Nagarik Suraksha Sanhita, 2023
36. Procedure of arrest and duties of officer making arrest.
Every police officer while making an arrest shall-(a) bear an accurate, visible and clear identification of his name which will facilitate easy identification;(b) prepare a memorandum of arrest which shall be-(i) attested by at least one witness, who is a member of the family of the person arrested or a respectable member of the locality where the arrest is made;(ii) countersigned by the person arrested; and(c) inform the person arrested, unless the memorandum is attested by a member of his family, that he has a right to have a relative or a friend or any other person named by him to be informed of his arrest.[Similar to Section 41B from Old CrPC-Also Refer]
