23. Information to and Attendance To Court of Parent Or Guardian.
- When a child is arrested, the officer-in-charge of the police station to which he is brought, shall forthwith inform the parent or guardian, if he can be found, of such arrest and shall cause him to be summoned to the Court before which the child will appear:Provided that nothing in this section shall be deemed to require the attendance of the mother or the female guardian of the child if, according to the local manners and customs, she does not appear in public, but any such person may appear before the Court by a duly authorised pleader Or agent.
