Section 10 in The Goa, Daman and Diu Prevention of Begging Act, 1972
10. Powers of Government to order further detention of incurably helpless beggars.—
When any person who is detained in a Certified Institution under section 5 or section 6 or section 9 is considered by the Government whether on an application made to it by such person or otherwise, to be blind, a cripple, or otherwise incurably helpless, the Government may order that such person shall, after the expiry of the period of his detention, be further detained indefinitely in a Certified Institution:Provided that the Government may release such person, if any other person whom the Government considers suitable executes a bond, with or without sureties as the Government may require, making himself responsible for the housing and maintenance of such person and for preventing him from begging or being used for the purpose of begging.
