Section 9(3) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(3)For the purpose of this Section, the Court may, if necessary, cause the dependent person to be arrested, brought before itself and examined by a medical officer. The provisions of Section 61 of the [Code of Criminal Procedure, 1898 (No. 5 of 1898)] [See Now Code of Criminal Procedure, 1973 (2 of 1974).], shall apply to every arrest under this sub-section, and the officer-in-charge of the police station shall cause the arrested person to be kept in the prescribed manner until he can be brought before a Court.
