- Notwithstanding anything to the contrary contained in any law for the time being in force, any police officer may, without warrant, take charge of a juvenile delinquent or other child, who has escaped from a reception home, reformatory, industrial or borstal school or from .......(sic)........ this Act, and shall send him back to that home, school or person, as the case may be, and no proceeding shall be instituted or offence registered in respect of the juvenile delinquent or other child for such escape, but the authorities of the home or school or the person may, after giving information to the Court which passed the orders in respect of the juvenile delinquent or other child, take, subject to any orders that the Court may pass, such steps against him as may be deemed necessary by such authority or person.
