Section 32(2) in The Karnataka Tank Conservation and Development Authority Act, 2014
(2)Any person arrested under this section shall be informed , as soon as may be, of the grounds for such arrest and shall be produced before the nearest Magistrate having jurisdiction in the case within a period of twenty four hours of such arrest excluding the time necessary for journey from the place of arrest to the Court of the Magistrate and no such person shall be detained in custody beyond the said period without the authority of a Magistrate.
