- Any person arrested under this Act shall be informed, as soon as may be, of the grounds for such arrest and save as in this Act otherwise expressly provided, the provisions of the [Code of Criminal Procedure, 1973] [Substituted by Act 32 of 1982 w.e.f. 04.09.1982], relating to arrest, detention in custody, searches, summonses, warrants of arrests, search-warrants, the production of persons arrested and the disposal of things seized, shall apply, as far as may be, to all action taken in these respects under this Act:[Provided that no search shall be deemed to be irregular by reason only of the fact that witnesses for the search are not inhabitants of the locality in which the place searched is situated.] [Inserted by Act 1 of 1971 w.e.f. 07.08.1980]
