Section 87 in The Kerala Prisons and Correctional Services (Management) Act, 2010
87. Power to arrest for offence under section 86.—
When any person, commits any offence specified in section 86, any officer of the prison may arrest him, and shall without delay, make him over, with a report, to the Station House Officer who is having jurisdiction over the area and thereupon such police officer shall proceed as if the offence had been committed in his presence:Provided that when the person committing the offence is a prisoner or a prison official, a report need only be presented before the Station House Officer.
