(1)The licence granted under sub-section (1) of Section 48, shall, as far as possible, be in Form I.(2)On the release of any child on licence, information shall be sent by the Superintendent of the Home or School to the competent authority under whose orders the child was kept in the institution or the actual date of release of the child.(3)When a licence has been revoked under sub-section (3) of Section 48 of the Act and the child refuses or fails to return to the Special School or the Children's Home to which he was directed to return, any Police Officer may on the advice of the authority revoking the licence arrest the child without warrant and send him to the Special School or the Children's Home, as the case may be.
