Section 19 in Telangana Prevention of Begging Act, 1977
19. Disciplinary imprisonment.
- Without prejudice to any disciplinary action that may be taken under section 18, the Chief Inspector may report to the court the case of any person detained in a certified institution who habitually or wilfully refuses or neglects to comply with all or any of the rules referred to in section 18 and the court may if satisfied that the person has wilfully refused or neglected to comply with such rules convert any, period of his detention in a certified institution not exceeding three months into a term of imprisonment to a like period.
