93. Action by Police [or Child Welfare Officer (Probation)] [These words and brackets were inserted, by Maharashtra 54 of 1975, Section 52(3).] with escaped children.
(1)Notwithstanding anything to the contrary contained in any law for the time being in force, any police officer [or Child Welfare Officer (Probation)] [These words and brackets were inserted, by Maharashtra 54 of 1975, Section 52(1)(a).] may arrest without a warrant a child who has escaped [from an Approved Centre or Approved Institution] [These words were substituted for the words 'from a certified school or a fit person institution', by Maharashtra 54 of 1975, Section 52(1)(b).] or from the supervision of a society or a person under whose supervision he was directed to remain, and shall send the child back [to the Approved Centre,] [These words were substituted for the words 'to the certified school', by Maharashtra 54 of 1975, Section 52(1)(c).] institution, society or the person without registering any offence or prosecuting the child, and the said child shall not be deemed to have committed any offence by reason of such escape but he shall be dealt with by the authorities of the institution concerned in such manner as they think fit.(2)When a child absconding [from a Classifying Centre or an Approved Centre or Approved Institution] [These words were substituted for the words 'from a certified school' by Maharashtra 54 of 1975, Section 52(2)(a).] of fit person has been arrested at a different place, he shall be detained in a place of safety pending his removal [to the Classifying Centre, Approved Centre, Approved Institution] [These words were substituted for the words 'to the certified school', by Maharashtra 54 of 1975, Section 52(2)(b).] or fit person.
