Section 63(3) in The Bihar Private Forest Act, 1947
(3)If the true name and address of such person are not ascertained [xxx] [Repealed by A.L.O.] he shall forthwith be forwarded to the nearest Magistrate having jurisdiction or to the Officer Incharge of the nearest police station:[Provided that no person so arrested shall be detained in custody beyond twenty four hours from the time of his arrest without the authority of a Magistrate.] [Inserted by A.L.O.]
