Section 6 in The Andhra Pradesh Prevention Of Begging Act, 1977
6. Orders of the Court on completion of inquiry in regard to person produced before it under Section 4
(1)If on completion of the inquiry, the Court is not satisfied that the person was guilty of the offence under Section 3, it shall order that such person shall be released forthwith.(2)If on completion of the inquiry the Court is satisfied that such person is guilty of the offence under Section 3, it shall record a declaration that the person is a beggar and shall make further orders as provided in sub-section (3) or sub-section (4) or subsection (5) as the case may be, unless he is in the opinion of Court, a leper or a lunatic, in which case the Court shall make further orders as provided in sub-section (6).(3)If the Court finds that the person who is declared a beggar under sub-section (2) is a child, it may, subject to the provisions of Section 7, deal with the case in any manner specified in Section 28 of the Andhra Pradesh (Andhra Area) Children Act, 1920, in accordance with the provisions of that Act.(4)If the Court finds that the person who is declared a beggar under sub-section (2) has completed sixteen years of age and is physically capable of ordinary manual labour, it may, instead of sentencing him under Section 27, order his detention in a work-house for a specified period not less than one year but not exceeding three years:Provided that if the Court is satisfied from the circumstances of the case that the person declared a beggar under sub-section (2) is not likely to beg again, it may-(i)instead of releasing him on probation of good conduct under clause (ii) release such person after due admonition on his giving an undertaking in writing that he will not again commit an offence under Section 3.(ii)direct that he be released on his entering into a bond with or without sureties to appear and receive sentence when called upon during such period as the Court may direct and in the mean time to be of good behaviour.(5)If the Court finds that the person who is declared a beggar under sub-section (2) has completed sixteen years of age but is not physically capable of ordinary manual labour, it may, instead of sentencing him under Section 27, order his detention in a special home for such period as the Court may deem fit.(6)(a)If the Court is of opinion that the person who is declared a beggar under sub-section(2) is a leper or a lunatic, it shall record a finding to that effect and shall direct that detention ordered shall be undergone by the beggar-(i)if a leper, in a leper asylum appointed under Section 3 of the Lepers Act, 1898, and certified under Section 11 of this Act;(ii)if a lunatic, in an asylum established or licensed under Section 84 of the Indian Lunacy Act, 1912 and certified under Section 11 of this Act.(b)Notwithstanding anything in the Lepers Act, 1898, or in the Indian lunacy Act, 1912, in respect of any leper asylum or lunatic asylum referred to in clause (a) the Superintendent of such leper asylum or the person in charge of such lunatic asylum, as the case may be, shall also have authority to detain persons sent thereto in such asylum in accordance with the direction of the Court under this section.
