Section 9 in The Andhra Pradesh Prevention Of Begging Act, 1977
9. Court may order detention of persons wholly dependent on
(1)When the Court has ordered the detention or a person for any period in a certified institution under Section 6 it may, after making such inquiry as it thinks fit, order any other person who is wholly dependent on such person to be detained in the certified institution for a like period:Provided that no such order shall be made unless the dependent person has been given an opportunity of showing cause against such order.(2)Where the dependent person is a child, the Court may,(a)place the child in the custody of any suitable person, whether a relative or not, who is willing to undertake the care of such child; or(b)send him to a school established or certified under the relevant law for the time being in force relating to children:Provided that where the dependent person is the beggar's own child who has not completed five years of age and the beggar is an able bodied mother not being a leper or a lunatic the child may be ordered to be detained in the same certified institution in which the mother is detained without being separated from the mother until it completes five years of age and thereafter dealt with as provided in this subsection.For the purpose of this section, the Court may, if necessary, cause the dependent person to be arrested and brought before itself and sent for examination by a Medical Officer.
