93. Action by Police [or Child Welfare Officer (Probation)] with escaped children. - (1) Notwithstanding anything to the contrary contained in any law for the time being in force, any police officer [or Child Welfare Officer (Probation)] may arrest without a warrant a child who has escaped [from an Approved Centre or Approved Institution] or from the supervision of a society or a person under whose supervision he was directed to remain, and shall send the child back [to the Approved Centre,] institution, society or the person without registering any offence or prosecuting the child, and the said child shall not be deemed to have committed any offence by reason of such escape but he shall be dealt with by the authorities of the institution concerned in such manner as they think fit.
(2)When a child absconding [from a Classifying Centre or an Approved Centre or Approved Institution] of fit person has been arrested at a different place, he shall be detained in a place of safety pending his removal [to the Classifying Centre, Approved Centre, Approved Institution] or fit person.
