Section 8(2) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
(2)Where any person resists, refuses or fails to comply with any direction referred to in sub-section (1), a police officer may, without prejudice to any other action that he may take under any other provision of this Act or any other law for the time being in force, remove such person and either produce him before a Metropolitan Magistrate or, in trivial cases, release him when the occasion which necessitated tire removal has ceased to exist:Provided that the persons so removed shall, in all cases, be produced before the Metropolitan Magistrate or released, as the case may be, within a period of twenty-four hours of such removal.
