141. Police Patel to arrest person whom he believes to have committed a cognizable offence, and forward him to the police station, etc.
(1)It shall be lawful for the Police Patel to arrest any person within the limits of his village, who, he may have reason to believe has committed an offence for which a Police Officer may arrest without warrant and to forward such person within twenty-four hours of such arrest, together with all articles likely to be useful as evidence to the officer in charge of the police station within whose local jurisdiction the village is situated.(2)The Police Patel shall have authority in carrying out any pursuit of alleged criminals to enter and act within the limits of other villages, provided that in such cases immediate information shall be sent to the Police Patel of the village so entered who shall afford all assistance in his power to continue the pursuit.
