Section 6(3) in The Andhra Pradesh Prevention Of Begging Act, 1977
(3)If the Court finds that the person who is declared a beggar under sub-section (2) is a child, it may, subject to the provisions of Section 7, deal with the case in any manner specified in Section 28 of the Andhra Pradesh (Andhra Area) Children Act, 1920, in accordance with the provisions of that Act.
