Section 6 in Sikkim Prohibition of Beggary Act, 2004
6. Penalty for begging.
(1)Whoever, having been previously detained in a Certified Institution under this Act is found begging shall on conviction be punished as hereinafter provided.(2)When a person is convicted for the fir-St time under sub-section (1), the Court shall order him to he detained in a Certified Institution for a period of not less than two years and not more than three years.(3)When a person is convicted for the second or subsequent time under sub-section (1), the Court shall order him to be detained for a period of ten years in a Certified Institution and may convert any period of such detention (not exceeding two years) into a sentence of imprisonment extending to a like period.
