Section 8C in The Lepers (Punjab Amendment) Act, 1977
8C. Re-arrest of lepers not complying undertaking given under section 8-B.
- Whoever, having been discharged under an order of the Magistrate on furnishing a bond under the proviso to section 8-B does not undergo medical treatment may be arrested without a warrant by any Police Officer or by any other person specially empowered by the State Government by an order in writing in this behalf and upon arrest shall, without unnecessary delay, be taken before a Judicial Magistrate of the First Class having jurisdiction or before any other Judicial Magistrate authorised in this behalf by the State Government for the purpose of taking action under section 8-B.
