Section 50A in The Code of Criminal Procedure, 1989 (1933 A. D.)
50A. [ Person arrested to be informed of grounds of arrest and of right to bail. [Section 50-A inserted by Act XXXVII of 1978, Section 8.]
(1)Every police-officer or other person arresting any person without warrant shall forthwith communicate to him full particulars of the offence for which he is arrested or other grounds for such arrest.(2)Where a police-officer arrests without warrant and person other than a person accused of a non-bailable offence he shall inform the person arrested that he is entitled to be released on bail and that he may arrange for sureties on his behalf.]
