(3)If, after enquiry, the Court is satisfied that the child has been living by begging at the instance of and for the profit of any person who is a professional keeper of begging children, the Court may direct such person to appear before it and, after hearing him, may direct him to pay toward the cost of proceedings any amount not exceeding twenty-five rupees and such cost shall be realizable under the provisions of the Code of Criminal Procedure, 1898, as if it were a fine.
