Section 158 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
158. Procedure on arrest.
- For the purpose of section 10 (3) of the Act, while handing over the arrested person to the in charge police station at nearest police station, it shall be the duty of the in charge police station to prepare and hand over to the Escorting Force member a brief note giving the name of the person arrested, member of the Force handing over the arrested person, time and place of handing over the arrested person.
