(1)Where a boy [x x x] [The words 'or a girl' were deleted, by Maharashtra 54 of 1975, Section 35(1).] apparently under the age of sixteen years [or a girl apparently under the age of eighteen years] [These words were inserted, by Maharashtra 54 of 1975, Section 35(2).] having been arrested is not released under section 64 or otherwise, the officer in-charge of the police station or section shall cause him or her to be detained in the prescribed manner until he or she can be brought before a juvenile court or a court empowered under section 8 to exercise the powers of a juvenile court.(2)A court, on remanding or committing for trial a child who is not released on bail, shall order him to be detained in the prescribed manner.
