Section 4(3) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(3)The provisions of Section 61 of the [Code of Criminal Procedure, 1898 (No. 5 of 1898)] [See New Code of Criminal Procedure, 1973 (No. 2 of 1974).], shall apply to every arrest under this Section, and the officer-in-charge of the police station, shall cause the arrested person to be kept in the prescribed manner until he can be brought before a Court.
