(2)A child so taken to a place of safety and also any child who seeks refuge in a place of safety may be detained there until he can be brought before the court, but, such detention shall not in the absence of a special order of the court, exceed a period of twenty-four hours exclusive of the time necessary for the journey from the place of detention to the court and the court may make such order as is mentioned in the next following sub-section or may cause the child to be dealt with as circumstances may admit and require until the charge made against any person in respect of any offence as afore aid with regard to the child has been determined by the conviction, discharge or acquittal of such person.
