Section 13 in The Uttar Pradesh Prohibition Of Beggary Act, 1975
13. Keeping of child below 5 years wholly dependent on beggar
Where the court has ordered the detention of a person in a Certified Institution under section 10 or section 12 it may, after making such inquiry as it thinks fit, order any child below the age of five years wholly dependent on such person, to be kept in the Certified Institution during the whole or part of the period of his detention.
