Section 29 in The Maharashtra Prevention Of Begging Act, 1959
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 Commissioner of Police or any officer empowered by him in this behalf in any area for which a Commissioner of Police has been appointed and by the District Magistrate or any Officer empowered by him in this behalf elsewhere.(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 life 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.
