Section 5(4) in Himachal Pradesh Prevention of Beggary Act, 1979
(4)If in the course of an enquiry made under sub-section (1), it appears to the Magistrate that the person declared a beggar under sub-section (1), is either born or domiciled in the State of Himachal Pradesh or that it would not be in the general public interest to order his removal under sub-section (2), shall, after giving such a person an opportunity of adducing further evidence, as he may deem fit, punish such a beggar,-(a)on first conviction with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both; and(b)in the event of a second or subsequent conviction with imprisonment for a term of not less than three months and with fine which may extend to one thousand rupees:Provided that in the case of conviction for an offence under sub-clause (b) of this sub-section, for special and adequate reasons to be mentioned in the judgment of the court, a sentence of less than three months' imprisonment maybe passed.
