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State of Uttar Pradesh - Section

Section 21 in The U. P. Opium Smoking Act, 1934

21. Report to be made in case of arrest or seizure.

- Whenever any officer makes any arrest or seizure under this, Act, he shall within twenty-four hours next after such arrest or seizure, make a full report of all particulars thereof to his immediate official superior; and every person arrested and every article seized shall be forwarded without delay to the officer by whom the warrant was issued or to the nearest police station.