Section 5(5) in Sikkim Prohibition of Beggary Act, 2004
(5)The Court shall order the person found to be a beggar and offenders under the last preceding sub-section to be detained in a Certified Institution for a period of not less than one year but not more than three years:Provided that, if the Court is satisfied from the circumstances of the case that the person found to be a beggar and offenders as aforesaid is not likely to beg again, it may after due admonition release the beggar and offenders on a bond for the beggar and offenders abstaining from begging and being of good behaviour being executed with or without sureties as the Court may require by the beggar and offenders or any other person whom the Court considers suitable.
