Section 40(4) in The East Punjab Children Act, 1949
(4)The Managers of the school or the Chief Inspector, as the case may be, may at any time by order in writing revoke any such licence, and order the child or youthful offender to return to the school and shall do so at the desire of the person or society with whom or under whose supervision the child or youthful offender is licensed to live. If the child or youthful offender refuses or fails to return to the school, the Managers of the school or the Chief Inspector, as the case may be, may, if necessary, arrest or cause to be arrested, the child or youthful offender and take him or cause him to be taken back to the school.
