Section 20(1) in The East Punjab Children Act, 1949
(1)Any police officer, not below the rank of Sub-Inspector or a police officer or a person authorised in this behalf in accordance with rules made by the [State] [ Substitute for the word 'Provincial' by the Adaption of Laws Order, 1950.] Government may take to a place of safety any child in respect of whom an offence punishable under this Act or under Chapter XVI of the Indian Penal Code, 1860, has been or there is reason to believe it has been committed;Provided that no such child shall be taken from the custody of its parent or guardian if such parent or guardian furnishes a bond in a sum not exceeding five hundred rupees to the satisfaction of the police officer or other person authorised for producing the child in court within the time specified in the bond.
