Section 4(5) in The Haryana Prevention of Beggary Act, 1971
(5)The Court shall order the person convicted under sub-section (4) to be detained in a Certified Institution in accordance with the provisions of Section 7 for a period of not less than one year and not more than two years :Provided that if the Court is satisfied from the circumstances of the case that such person is not likely to beg again, it may release him after due admonition on a bond for his abstaining from begging, being executed with or without sureties, as the Court considers suitable :Provided further that if the beggar is a minor, the bond shall be with sureties.
