Section 11 in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
11. Production of persons arrested and things seized.
- Every person detained or arrested under any of the provisions of this Act shall be taken by the officer referred to in Section 9 and produced before the nearest Magistrate having jurisdiction along with a report containing full particulars of the person arrested or articles seized and the circumstances under which the arrest or seizure was affected, within twenty-four hours of such arrest or seizure, exclusive of the time necessary for the actual journey from the place of arrest to the Court of the Magistrate.
