Section 17 in The Tamil Nadu Prevention Of Begging Act, 1945
17. Penalty for employing or causing persons to beg or using them for purposes of begging.—
(1)Whoever employs or causes any person to solicit or receive alms, or(2)Whoever having the custody, charge or care of a person who has not attained the age of fourteen years connives at or encourages the employment or the causing of such person to solicit or receive alms, or(3)whoever uses another person as an exhibit for the purpose of begging, shall, on conviction, be punishable with imprisonment for a term which may extend to one year and thereafter with detention in a workhouse or special home, as the case may be, for a period of not less than one year and not more than three years or with imprisonment for a term which may extend to two years.
