(1)Any police officer, not below the rank of sub-inspector [or Child Welfare Officer (Probation)] [These words and brackets were inserted by Maharashtra 54 of 1975, Section 42.] or a police officer or a person authorised in this behalf in accordance with rules made by the [State] [These words was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may take to a place of safety any child in respect of whom an offence has been, or there is reason to believe has been, or is likely to be committed.
