Section 5 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
5. The manner of keeping persons arrested under sub-section (3) of Section 4 and sub-section (3) of Section 9.
(1)Subject to the provisions of sub-rule (2), the Officer-in-charge of a Police Station 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. Such person shall, while in custody at the Police Station as far as possible be kept apart from other person in custody therein.(2)In pursuance of sub-rule (1) no person shall be kept with person or persons not of the same sex :Provided that nothing in this sub-rule shall apply to a child under twelve years of age.
