Section 10 in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]
10. Powers of Chief Commissioner to order for the detention of incurably helpless beggars.-
When any person who is detained in a Certified Institution under section 5, section 6 or section 9 is considered, whether on an application by him to the Chief Commissioner or otherwise by the Chief Commissioner to be blind, a cripple or otherwise incurably helpless, the Chief Commissioner may order that he shall after the expiry of the period of detention be further detained indefinitely in a Certified Institution:Provided that the Chief Commissioner may release any such inmate to any person whom the Chief Commissioner considers suitable executes a bond with or without sureties as the Chief Commissioner may require, making himself responsible for the housing and maintenance of such inmate and for preventing him from begging or being used for the purpose of begging.
