Section 5(7) in Sikkim Prohibition of Beggary Act, 2004
(7)The report of the Probation Officer or any other report considered by the Court under clause (c) of sub-section (6) of Section 5 immediately preceding, shall be treated as confidential:Provided that if such report relates to the character, health or conduct of or the circumstances and conditions in which the beggar and offenders is living, the Court may, if it thinks expedient, communicate the substance thereof to the beggar and offenders or in case of dependants to the guardian concerned and may give the beggar and offenders or the guardian, as the case may be, an opportunity of producing evidence which may be relevant to the matters stated in the report.
