Section 6 in The Jammu And Kashmir Prevention Of Beggary Act, 1960
6. Penalty for begging after detention as beggar
(1)Whoever having been previously declared or detained in a Sick Home, Beggar's Home or Children's Home, as the case may be, in accordance with the provision of section 5, is found begging shall on conviction be punished as is hereinafter referred to in this section.(2)When a person is convicted for the second time under sub-section (1) the Court shall order him to be detained in a Sick Home, Beggar's Home or Children's Home, as the case may be, for not less than seven years:Provided that if the Court, at any time after passing of the sentence, of its own motion, or an application, is satisfied that the person sentenced under this sub-section or section 7, sub-section (2) sub-section (5) of section 5 is not likely to beg again, it may release that person after due admonition on a bond for his abstaining from begging and being of good behaviour, being executed with or without sureties, as the Court may require, by the beggar or any other person whom the Court considers suitable.
