(1)Any police officer, not below the rank of Sub-Inspector or a police officer or a person authorised in this behalf in accordance with rules made by the [State] [ Substitute for the word 'Provincial' by the Adaption of Laws Order, 1950.] Government may take to a place of safety any child in respect of whom an offence punishable under this Act or under Chapter XVI of the Indian Penal Code, 1860, has been or there is reason to believe it has been committed;Provided that no such child shall be taken from the custody of its parent or guardian if such parent or guardian furnishes a bond in a sum not exceeding five hundred rupees to the satisfaction of the police officer or other person authorised for producing the child in court within the time specified in the bond.(2)A child so taken to a place of safety and also any child who seeks refuge in a place of safety may there be detained until he can be brought before the court, but such detention shall not in the absence of a special order of the court exceed a period of twenty-four hours exclusive of the time necessary for the journey from the place of detention to the court.(3)Where it appears to the court that an offence as aforesaid has been committed in respect of any child who is brought before the court and that it is expedient in the interests of the child that an order should be made under this sub-section, the court may make such order as circumstances may admit and require for the care and detention of the child until a reasonable time has elapsed for a charge to be made against some person for having committed the offence, and if a charge is made against any person within that time, until the charge has been determined by the conviction, discharge or acquittal of that person, and, in case of conviction, for such further time not exceeding one month as the court which convicted may direct and any such order may be carried out notwithstanding that any person claim the custody of the child.
