Section 342(6) in The City of Nagpur Corporation Act, 1948
(6)Until and during the trial, a person accused of an offence under this section may be detained either in custody under section 344 of the [Code of Criminal Procedure, 1898] [Now read Code of Criminal Procedure, 1973 (2 of 1974).], or in a poor-house, according as the Court may, from time to time, direct.
