Section 86(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)The provisions of sub-sections (2) and (3) of Section 42 and of Sections 43, 48, 56, 57, 58 and 59 of the Code of Criminal Procedure, 1973, shall mutatis mutandis apply in relation to any arrest made under sub-section (1) as they apply to an arrest made under sub-section (1) of Section 42 thereof.
