Section 7 in The Jammu And Kashmir Prevention Of Beggary Act, 1960
7. Punishment for escape from Sick Home, Beggar's Home or Children's Home
Whoever escapes from a Sick Home, Beggar's Home or Children's Home to which he has been committed, on conviction under the provisions of this Act, before the expiry of the period for which he has been committed, shall be punished with fine which may extend to one hundred rupees or with imprisonment which may extend to three months.
