Section 9(1) in The Andhra Pradesh Prevention Of Begging Act, 1977
(1)When the Court has ordered the detention or a person for any period in a certified institution under 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 the certified institution for a like period:Provided that no such order shall be made unless the dependent person has been given an opportunity of showing cause against such order.
