Section 5 in The Tamil Nadu Prevention Of Begging Act, 1945
5. Persons arrested for offence under Section 3 to be examined by medical officer.—
Any person arrested by a Police officer for an offence punishable under Section 3 who in the opinion of such Police officer has attained the age of eighteen years shall be informed, as soon as may be, of the grounds for such arrest, and shall be produced before the nearest Magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the Court of the Magistrate; and no such person shall be detained in custody beyond the said period without the authority of a Magistrate. The Magistrate shall without delay order the person to be taken before a medical officer not below the rank of Assistant Surgeon; and the medical officer shall after examining such person grant a certificate regarding his age and physical capacity for ordinary manual labour.
