Section 5(5) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(5)The Court shall order the person found to be a beggar under sub-section (4) to be detained in a certified institution for a period of not less than six months but not more than three years ;Provided that if the Court is satisfied from the circumstances of the case that the person found to be a beggar as aforesaid is not likely to beg again it may, after due admonition release the beggar on a bond for the beggar's abstaining from begging and being of good behaviour, being executed with or without sureties as the Court may require by the beggar or any other person whom the Court considers suitable.
