Section 9 in The Goa, Daman and Diu Prevention of Begging Act, 1972
9. Court may order detention of persons wholly dependent on beggar.—
(1)Subject to the provisions of sub-section (2), when the Court has ordered the detention of a person in a Certified Institution under section 5 or 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 a Certified Institution for a like period:Provided that before any such order is, made such dependent person shall be given an opportunity of showing cause why it should not be made.(2)Where the dependent person is a child, the Court shall forward him to a Court constituted under the Children Act, 1960, for being dealt with thereunder:Provided that where the dependent person is the beggar’s own child who is under the age of five years, and the beggar is an able bodied mother, not being a contagious leper or lunatic, the child may be ordered to be detained in a Certified Institution without being separate from the mother as regards the place of detention, until it attains the age of five years, and thereafter dealt with as provided in this sub-section.(3)For the purposes of this section, the Court may, if necessary, cause the dependent person to be arrested and brought before itself and cause to be examined by a medical officer.(4)The Provisions of section 61 of the Code of Criminal Procedure, 1898, shall apply to every arrest under this sub-section, and the officer-in-charge of the police station shall cause the arrested person to be kept in the prescribed manner until he is brought before a Court.
