Section 5(2) in The Egress and Internal Movement (Control) Ordinance, 2005
(2)Every officer making an arrest under this section shall, without unnecessary delay, take or send the person arrested before a Magistrate [x x x] [Words 'having Jurisdiction in the case' omitted by Act XL of l966.] or to the officer-in-charge of the nearest police station and the provisions of section 61 of the Code of Criminal Procedure, 1989, shall apply in the case of any such arrest.
