Section 152 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
152. Procedure when investigation cannot be completed in twenty-four hours.
(1)Whenever any person is arrested and detained in custody and it appears that the investigation cannot be completed within the period of twenty-four hours fixed by section 10 (2) of the Act, and there are grounds for believing that the accusation or information is well founded, the officer of the rank of Assistant Director or the officer making the investigation if he is not below the rank of Inspector shall forthwith transmit to the Judicial Magistrate a copy of the entries in the diary hereinafter prescribed relating to the case, and shall at the same time forward the accused to such Magistrate.
