Section 9(3) in Sikkim Prohibition of Beggary Act, 2004
(3)For the purpose of this section, the Court may 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 57 of the Code of Criminal Procedure, 1973 shall apply to every arrest under this sub-section and the Officer- in- Charge of the Police Station or section shall cause .the arrested person to be kept in the prescribed manner until he can be brought before a Court.
