Section 5(9) in Sikkim Prohibition of Beggary Act, 2004
(9)Notwithstanding anything in this section, when the person found to be a beggar and offenders as aforesaid is a child, being a child who is not under the age of five years, the Court shall forward him to a Juvenile Court and shall not make any order under sub-section (5). The Juvenile Court shall deal with the child as per Juvenile Justice (Care & Protection) Act, 2000. For the purpose of ascertaining the age of the person, the Court may, if necessary, cause the beggar and offenders to be examined by a Medical officer.
