(2)Notwithstanding anything contained in sub-section (1), when a child, who is a girl, is arrested on a charge of a non-bailable offence and cannot be brought forthwith before a court, the officer-in-charge of a police station who has made the arrest or before whom the girls is produced shall release her at once, if any person who is in his opinion is a sufficient surety and enters into a bond for such sum of money as the officer considers sufficient to produce her before the court and to appear in her stead if required at the police station.
