Section 45 in The Calcutta Suburban Police Act, 1866
45. Persons taken into custody by Police-officer without warrant may be detained in Police-station until brought before Magistrate or bailed.—
Every person taken into custody without a warrant by a Police-officer under this Act shall be taken to the nearest police-station in order that such person may be detained until he can be brought before the Magistrate or until he shall enter into recognizances, with or without sureties, for his appearance before the Magistrate.Any person so detained and not entering into recognizances, with or without such sureties, shall be carried before the Magistrate within twenty-four hours from the time of his being taken into custody.
