Section 8 in The Tamil Nadu Prevention Of Begging Act, 1945
8. Orders to be passed by Magistrate, if he finds accused to be under eighteen.—
If the Magistrate finds that the person in respect of whom an inquiry is made under Section 7 is guilty of an offence under Section 3, but had not attained the age of eighteen years, the Magistrate may pass any order which a Juvenile Court could have passed if such person had been produced before it under sub-section (1) of Section 12.
