Section 20 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
20. Arrest of persons.
- While arresting any person under Sub-section (1) of Section 27 of the Act, the competent authority or the authorised officer shall inform the accused person about his offence. It will be the personal responsibility of the officer, who has arrested or detained any person in custody to see that such person is produced before the Magistrate within a period of twenty-four hours from the time of arrest.Chapter-VII Revision
