Section 57 — Custody of offenders.

The Border Security Force Act, 1968
(1) Any person subject to this Act who is charged with an offence may be taken into Force custody, under the order of any superior officer. (2) Notwithstanding anything contained in sub-section (1) , an officer may order into Force custody any other officer, though such other officer may be of a higher rank, engaged in a quarrel, affray or disorder.

Official Hindi (PDF) ↗

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