- No person arrested under the provisions of this Act shall be detained in custody for a longer period than under all the circumstances of the case is reasonable and such period shall not exceed twenty-four hours exclusive of the time necessary fort the journey from the place of arrest to the place where a Collector or other officers empowered under Section 42 to investigate, as the case may be, and then to the Court of a Magistrate having jurisdiction to inquire into or try the case.
