Section 28 in Sikkim Prohibition of Beggary Act, 2004
28. Power to take finger prints.
(1)Every person ordered to be detained in a Certified Institution under this Act shall at any time allow his finger prints to be taken by the Superintendent of Police or any officer empowered by him in this behalf in any area for which a Superintendent of Police has been appointed and by the District Magistrate or any Officer empowered by him in this behalf elsewhere.(2)Whoever refuses to allow his finger prints to be taken under sub-Section (1) shall on conviction be liable to have his period of detention in a Certified Institution not exceeding three months converted to a term of imprisonment extending to a like period.(3)The sentence of imprisonment ordered under sub-section (2) of section 28 shall be executed in the same manner as a sentence passed under Section 6.
