Section 4 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
4. Power to require person found begging to appear before Court.
(1)Any police officer or other person authorised in this behalf in accordance with rules made by the State Government may arrest without a warrant any person who is found begging.(2)Such police officer or other person shall take or send the person so arrested to a Court.(3)The provisions of Section 61 of the [Code of Criminal Procedure, 1898 (No. 5 of 1898)] [See New Code of Criminal Procedure, 1973 (No. 2 of 1974).], shall apply to every arrest under this Section, and the officer-in-charge of the police station, shall cause the arrested person to be kept in the prescribed manner until he can be brought before a Court.
