Section 9 in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]
9. Court may order detention of persons wholly dependent on beggar.-
(1)When the court has ordered the detention of a person in a Certified Institution under section 5 or section 6 it may, often making such inquiry as it thinks fit, order any other person who is wholly dependent on such person to be detained in a Certified Institution for a like period:Provided that before such order is made such dependent person shall be given an opportunity of showing cause why it should not be made.(2)Where the dependent person is a child, the court shall forward him to a court constituted under the children Act for being dealt with there under:Provided that where the dependent person is the beggar’s own child, being a child who is under the age of five years, and the beggar is an able bodied mother, not being a contagic; leper or lunatic, the child may be ordered to detain in a Certified Institution without being separated from the mother as regards the place of detention until it attains the age of five years; and there after person to be kept in the prescribed manner until he can be brought before a court.(3)For the purpose of this section, the Court if necessary cause the dependent person to be arrested and brought before itself and caused to be examined by a medical officer. The provisions of Section 61 of the Code of Criminal Procedure, 1898 (V of 1898) shall apply to every arrest under this sub-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.
