Section 40(5) in Bihar Minor Mineral Concession Rules, 1972
(5)The [Competent Officer or Deputy Director (Mines) or Additional Director (Mines) or Director of Mines] [Substituted by S.O. 305 dated 26.3.1985.] making an arrest under sub-rule (4) of these Rules shall within 24 hours of the arrest, take or send the person arrested before the Magistrate having jurisdiction in the case along with a complaint in writing regarding the offence committed by the person.
