Section 475(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Whenever any relative or friend of any person detained under the provisions of section 466 or section 471 desires that he shall be delivered to his care and custody, Minister-in-charge may, upon the application of such relative or friend and on his giving security to the satisfaction of Minister-in-charge that the person delivered shall-(a)be properly taken care of and prevented from doing injury to himself or to any other person ; and(b)be produced for the inspection of such officer, and at such times and places, as the Minister-in-charge may direct ; and(c)in the case of a person detained under section 466, be produced when required before such Magistrate or Court ;order such person to be delivered to such relative or friend.
