Section 4(3) in The Bombay Prevention Of Begging Act, 1959
(3)The provisions of section 61 of the Code of Criminal Procedure, 1898 (V of 1898)[*] [See Code of Criminal Procedure, 1973 (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 brought before a court.
