Section 12B(2) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(2)The person so arrested shall, without unavoidable delay be produced before the Magistrate authorised to try the offence for which the arrest has been made and no person, so arrested, shall be detained in custody for a period exceeding twenty-four hours without an order from the above mentioned Magistrate.] [Inserted vide Haryana Act 7 of 1989.][12C. Constitution of Tribunal. - (1) With effect from such date as the Government may, by notification, constitute a Tribunal consisting of [a Chairman who is a retired Judge of the High Court] [Section 12-C inserted vide Haryana Act No. 11 of 1999 .] and a member of the rank of Chief Engineer having special knowledge about roads and highways. If the members of the Tribunal are divided over some matter, the decision of the Chairman of the Tribunal shall prevail.
