Section 16(2) in Jharkhand Control of Crimes Act, 2002
(2)Upon the making of a report against any person under clause (a) of subsection (1), the provisions of Sections 82, 83, 84 and 85 of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply in respect of such person and his property as if the detention order against him were a warrant of arrest issued by the Magistrate.
