Section 10(5) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(5)If a person is found to be a beggar under the last preceding sub-section the Court may pass any of the following orders, namely-(a)If the Court is satisfied from the circumstances of the case that the person found to be a beggar as aforesaid is not likely to beg again, it may, after due admonition, release that person on a bond, with or without sureties, for his abstaining from begging, and being of good behaviour during the period in which the bond is in force;(b)The Court may order him to be detained in a Certified Institution for a period which shall be not less than one year and may extend up to two years:Provided that the court may, by a subsequent order, and for reasons to be recorded, reduce the period of such detention.
