Section 5(3) in The Haryana Prevention of Beggary Act, 1971
(3)When a person is convicted for the third or subsequent time, the Court shall order him to be detained for a period of five years in the Certified Institution and may convert any period of such detention, not exceeding one year, into a sentence of imprisonment :Provided that the total period of detention and imprisonment, if any, shall not exceed five years.
