(4)Notwithstanding anything to the contrary in any law for the time being in force, any police officer not below the rank of an Assistant Sub- Inspector may without warrant take charge of a juvenile delinquent or other child, who fails to return to a reformatory, industrial or borstal school, as the case may he, after the expiry of the period for which he has been permitted under sub-section (1) to live under the charge of his parent or guardian and take him back to the school.
