Section 11 in Sikkim Prohibition of Beggary Act, 2004
11. Penalty for employing or causing persons to beg or using them purpose of begging.
- Whoever, employs or causes, any person to solicit or receive alms, or whoever having the custody, charge or care of a child, connives at or encourages the employment or the causing of a child to solicit or receive alms or whoever uses another person as an exhibit for the purpose of begging shall on conviction, be punished with imprisonment for a term to which may or extend to three years but which shall not be less than one year.
