Section 85 in The Code of Criminal Procedure, 1989 (1933 A. D.)
85. Procedure on arrest of person against whom warrant issued.
- When a warrant of arrest is executed outside the district in which it was issued, the person arrested shall, unless the Court which, issued the warrant is within twenty miles of the place of arrest or is nearer than the Magistrate or District Superintendent of Police within the local limits of whose jurisdiction the arrest was made, or unless security is taken under section 76, be taken before such Magistrate or District Superintendent
