Section 9(3) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]
(3)For the purpose of this section, the Court if necessary cause the dependent person to be arrested and brought before itself and caused to be examined by a medical officer. The provisions of Section 61 of the Code of Criminal Procedure, 1898 (V of 1898) 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.
