Section 29 in The Goa, Daman and Diu Prevention of Begging Act, 1972
29. Power to take finger prints.—
(1)Every person ordered to be detained in a Certified Institution under this Act shall at any time allow his finger-prints to be taken by the District Magistrate or any Officer empowered by him in this behalf.(2)Whoever refuses to allow his finger prints to be taken under sub-section (1) shall on conviction be liable to have his period of detention in a Certified Institution not exceeding three months converted to a term of imprisonment extending to a like period.(3)The sentence of imprisonment ordered under sub-section (2) shall be executed in the same manner as a sentence passed under section 6.
