Section 6(6) in Telangana Prevention of Begging Act, 1977
(6)(a)If the Court is of opinion that the person who is declared a beggar under sub-section (2) is a leper or a lunatic, it shall record a finding to that effect and shall direct that the detention ordered shall be undergone by the beggar-(i)if a leper, in a leper asylum appointed under section 3 of the Lepers Act, 1898 (Central Act 3 of 1898), and certified under section 11 of this Act ; Order of court in regard to beggar who is a child.(ii)if a lunatic, in an asylum established or licensed under section 84 of the Indian Lunacy Act, 1912 (Central Act 4 of 1912) and certified under section 11 of this Act.(b)Notwithstanding anything in the Lepers Act, 1898 (Central Act 3 of 1898), or in the Indian Lunacy Act, 1912 (Central Act 4 of 1912), in respect of any leper asylum or lunatic asylum referred to in clause (a) the Superintendent of such leper asylum or the person incharge of such lunatic asylum, as the case may be, shall also have authority to detain persons sent thereto in such asylum in accordance with the direction of the Court under this section.
