Section 5(1) in The Delhi Prevention Of Begging Rules, 1960
(1)The officer-in-charge of a police station or a person authorised under section 4 shall cause a person arrested under section 4 or section 9, until he can be brought before a court, to be kept in the nearest Receiving Centre or at the police station. If kept at the police station such person shall, as far as possible, be kept apart from other persons in custody therein:Provided that nothing in this sub-rule shall require his being kept apart from persons kept at the police station in pursuance of this sub-rule.
