133. Arrest of members attached to the Indian Army, the Navy and the Air Force. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - When a member of the Indian Army or Navy or Air Force is arrested for a criminal offence a report giving full particulars of the case shall be submitted at once though the Divisional Deputy Commissioner of Police and the Commissioner to the D.A.A.G. of the brigade area concerned and the Officer Commanding the unit to which he belongs.
