Section 65 in The Himachal Pradesh Police Act, 2007
65. Arrest and detention.
(1)A Police Officer effecting an arrest or detaining a person in accordance with the law shall-(i)Wear or display accurate, visible and clear identification, including name, rank and the name of the organization he represents;(ii)prepare a memo of arrest at the time of arrest, giving the date, time and place of the arrest and forthwith send a written communication to his immediate superior;(iii)inform the person arrested of his right to have some one of his choice, as a next friend notified of his arrest or detention as soon as he is put under arrest or is detained, and forthwith cause such a person to be notified as soon as possible, but not later than 24 hours;(iv)make an entry in the diary at the place of detention regarding the arrest of the person specifying the name of the next friend of the person arrested who has been informed of the arrest and the names and particulars of the Police Officer in whose custody the person arrested is;(v)arrange for immediate medical examination by a doctor designated for the purpose and for further medical examination every 48 hours during his detention in custody;(vi)send copies of all the documents, including the memo of arrest, to the Magistrate having jurisdiction in accordance with the provisions of the law.(vii)permit the person arrested to meet his lawyer in such manner as may be prescribed; and(viii)cause the name and other particulars of the person arrested to be displayed in the notice board at the place of detention and at such other places as may be prescribed.(2)In making an arrest or detaining a person or keeping an arrested person in custody, only that amount of force shall be used as may be reasonably required to ensure that there is no possibility of escape, and handcuffing of a person arrested or in lawful police custody shall be resorted to only when there is a reasonable apprehension that such a person may turn violent, attempt suicide, escape, or be forcibly released from arrest or detention.(3)The Director-General of Police shall by Standing Orders, prescribe detailed procedure in respect of matters under this section.
