Section 5(3) in Himachal Pradesh Prevention of Beggary Act, 1979
(3)Whoever:-(a)fails to comply with an order issued under sub-section (2), within the period specified therein, or whilst an order prohibiting him or her from re-entering a place without permission is in force, reenters the place without such permission, or(b)knowingly that any person has, under sub-section (2) been required to remove himself or herself from the place and has not obtained requisite permission to re-enter it, harbours or conceals such person in the place, shall be punishable,-(i)on first conviction with imprisonment for a term which may extend to three months, or with a fine which may extend to five hundred rupees, or with both; and(ii)in the event of a second or subsequent conviction with imprisonment for a term not less than three months and with fine which may extend to one thousand rupees; and(iii)in the case of continuing offence with an additional fine which may extend to twenty rupees for every day after the first offence during which such person has persisted the offence:Provided that in the case of conviction for an offence under sub-clause (ii) of this sub-section, for special and adequate reasons to be mentioned in the judgment of the court, a sentence of less than three months' imprisonment may be passed.
