Section 4 in The Haryana Prevention of Beggary Rules, 1972
4. Custody of arrested persons.
[Section 3] - (1) Subject to the provision contained in sub-rule (2) the Officer-in-charge of a police station shall cause a person arrested under Section 3 of the Act, until he is brought before a court, to be kept in the nearest Reception Centre or at the Police Station. Such persons, shall while in custody at the Police Station, as far as possible, be kept apart from other persons in custody.(2)Such arrested persons shall be kept with a person of the same sex :Provided that nothing in this sub-rule shall apply to a child under twelve years of age.
