Section 9(2) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(2)The provisions of sections 50, 51, 52, 56 and 57 of the Code of Criminal Procedure, 1973 shall, so far as may be, 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 be brought before a Court.
