Section 52(3) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(3)Every person arrested and article seized under sub-section (2) of section 41, section 42, section 43 or section 44 shall be forwarded without unnecessary delay to--(a)the officer-in-charge of the nearest police station, or(b)the officer empowered under section 53.
