Section 5 in The Haryana Prevention of Beggary Act, 1971
5. Penalty for begging after detention.
(1)Whoever having been previously detained in a Certified Institution in accordance with the provisions of Section 4 is found begging again shall on conviction be punishable as is hereinafter provided in this section.(2)When a person is convicted for the second time the Court shall order him to be detained in a Certified Institution for a period not less than one year and not more than three years.(3)When a person is convicted for the third or subsequent time, the Court shall order him to be detained for a period of five years in the Certified Institution and may convert any period of such detention, not exceeding one year, into a sentence of imprisonment :Provided that the total period of detention and imprisonment, if any, shall not exceed five years.
