(1) Whenever any person subject to this Act deserts, the Director-General or any other officer authorised by him in this behalf, shall give written information of the desertion to such authorities as in his opinion may be able to afford assistance towards the capture of the deserter and such authorities shall thereupon take steps for the apprehension of the deserter in like manner as if he was a person for whose apprehension a warrant had been issued by the Magistrate, and shall deliver the deserter, when apprehended into the custody of the Agency. 

(2) Any police officer may arrest without warrant any person whom he reasonably believes to be subject to this Act and a deserter or absentee without leave. and bring him without delay bef6re the nearest Magistrate, to be dealt with according to law.