(1)No person arrested under 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 for the journey from the place of arrest, to the place where a Collector or an Excise Officer empowered under Section 73, sub-section (2), to investigate the case and thence to the Court of Magistrate having jurisdiction to inquire into or try the case.(2)A Magistrate to whom an accused person is forwarded under Section 167 of the Code of Criminal Procedure, 1898 (Act 5 of 1898), by a Collector or an Exercise Officer empowered under Section 73, Sub-section (2), may excise the powers conferred upon a Magistrate by the said Section 167.
