Section 13 in The Land Acquisition (East Punjab) Amendment Act, 1948
13. Procedure after arrest and seizure.
(1)Whenever any person makes any arrest or seizure under this Act he shall within 48 hours next after such arrest or seizure make a full report giving the particulars of such arrest and seizure to his immediate official superior, and shall, unless bail or, as the case may be, a bond has been accepted, under section 12, take or send the person arrested or the article seized without delay, if the arrest or seizure was made -(a)under a warrant issued under section 9, to the authority by whom the warrant was issued; or(b)under section 10, to the officer-in-charge of the nearest Police Station.(2)The authority or the officer to whom any person or article is forwarded under sub-section (1) shall, with all convenient despatch, take such measures as may be necessary for the disposal according to law of such person or article.
