Section 9(3) in The Bombay Prevention Of Begging Act, 1959
(3)For the purpose of this section, the Court if necessary cause the dependent person to be arrested and bought before itself and caused to be examined by a medical officer. The provision of section 61 of the code of Criminal Procedure, 1898 (V of 1898)[*] [See sections 57 of the Code of Criminal Procedure, 1973 (2 of 1974)] shall apply to every arrest under this sub-section, and the officer-in-charge of the people station shall cause the arrested person to be kept in the prescribed manner until he can be brought before a court.
