Section 5(1) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
(1)Subject to the provisions of sub-rule (2), the Officer-in-charge of a Police Station shall cause a person arrested under Section 4 or Section 9, until he can be brought before a Court, to be kept in the nearest receiving centre or at the Police Station. Such person shall, while in custody at the Police Station as far as possible be kept apart from other person in custody therein.
