65. Custody of children not enlarged on bail. - (1) Where a boy [x x x] apparently under the age of sixteen years [or a girl apparently under the age of eighteen years] having been arrested is not released under section 64 or otherwise, the officer in-charge of the police station or section shall cause him or her to be detained in the prescribed manner until he or she can be brought before a juvenile court or a court empowered under section 8 to exercise the powers of a juvenile court.
(2)A court, on remanding or committing for trial a child who is not released on bail, shall order him to be detained in the prescribed manner.[66. Duty of police officer etc. to inform certain officers after arrest of child. - Immediately after the arrest of a child, it shall be the duty of the police officer or any other person effecting the arrest to inform the Child Welfare Officer (Probation) and officer in-charge of an Observation Home, of such arrest in order to enable the said Child Welfare Officer (Probation), and officer in-charge of the Observation Home to proceed forthwith in obtaining information regarding his antecedents and family history and other material circumstances likely to assist the juvenile court in making the final order.]
