Section 15(2) in The Tamil Nadu Prevention Of Begging Act, 1945
(2)Where the dependent person has not attained the age of fourteen years, the Magistrate shall forward him to a Juvenile Court which shall deal with him under the Tamil Nadu Children Act , 1920 (Tamil Nadu Act 4 of 1920), as if the said person had been brought before it under sub-section (1) of Section 29 of the said Act:Provided that where the dependent person is the beggar’s own child below the age of five years and the beggar is an able-bodied mother not being a contagious leper or a lunatic, the child may be ordered to be detained in a work-house without being separated from the mother as regards the place of detention, until it attains the age of five years and thereafter dealt with as provided in this sub-section.
