Section 572(b) in Criminal Courts - Rules and Orders
(b)Similarly the case of a person forwarded to a Magistrate for enquiry or trail in respect of offences committed before other Courts (Sections 476 and 482 of the Code) and the case of a person arrested and sent before a Magistrate by an authorized Revenue Officer will not be regarded as "instituted" until the accused is produced before the Magistrate or until the Magistrate issues process to compel his appearance, whichever may be the earlier.
