Section 9(1) in Sikkim Prohibition of Beggary Act, 2004
(1)When the Court has ordered the detention of person in a Certified Institution under section 5 or section 6, it may, after making such inquiry as it thinks fit, order any other person who is wholly dependent on such person to be detained in a Certified Institution for a like period:Provided that before such order is made, such dependent person shall be given an opportunity of show cause as to why such order should not be made.
