Section 4 in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969
4. Procedure after arrest.
(1)The Officer effecting the arrest shall, with all convenient speed, take or send the arrested person to the officer-in-charge of the nearest detention camp.(2)The officer-in-charge of a detention camp may pending trial keep the arrested person in detention for a period not exceeding one month.
