Section 4 in The Punjab Prevention of Beggary Rules, 1975
4. Manner of keeping persons arrested under section 3.
(1)If a person arrested under section 3 cannot be brought forthwith before the court, the Police Officer or the authorised person shall cause such person to be kept at the nearest police station. The Officer-in-charge of the police station shall, as far as possible keep such person apart from persons is his custody otherwise than under section 3.(2)Subject to the provisions of sub-rule (1) persons arrested under section 3 and belonging to different sexes shall not be kept together :Provided that nothing in this sub-rule apply to persons of one and the same family and to a child under [nine years] [Substituted for 'twelve years' Punjab Supplementary Part III, dated 13.4.1977.] of age.
