Section 9 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
9. Court may order detention of persons wholly dependent on beggar.
(1)When the Court has ordered the detention of a person in a certified institution under Section 5 or 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 a certified institution for a like period :Provided that before such order is made, such dependent person shall be given an opportunity of showing cause why it should not be made.(2)Where the dependent person is a child, the Court shall forward it to a Juvenile Court which shall deal with it under the provisions of the Madhya Pradesh Bal Adhiniyam, 1970 (No. 15 of 1970), as if the child were a neglected child :Provided that where the dependent person is the beggar's own child, being a child who is under the age of five years, and the beggar is an able-bodied mother, not being a contagious leper or a lunatic, the child may be ordered to be detained in a certified institution without being separated from the mother as regards the place of detention, until it attains the age of five years and thereafter dealt with as provided in this sub-section.(3)For the purpose of this Section, the Court may, if necessary, cause the dependent person to be arrested, brought before itself and examined by a medical officer. The provisions of Section 61 of the [Code of Criminal Procedure, 1898 (No. 5 of 1898)] [See Now Code of Criminal Procedure, 1973 (2 of 1974).], shall apply to every arrest under this sub-section, and the officer-in-charge of the police station shall cause the arrested person to be kept in the prescribed manner until he can be brought before a Court.
