Section 14(2) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(2)If the Court is satisfied that the person against whom an order for detention is made under section 10 or section 12 has, any property or is entitled to a share in any property, it may direct that such costs of maintenance as may be specified in the order shall be recovered from his property of share in the property as the case may be.
