Section 4(9) in The Haryana Prevention of Beggary Act, 1971
(9)Notwithstanding anything contained in this section, when the person found to be a beggar as aforesaid is a child, the Court shall not make any order under sub-section (5) but forward the child to a Court constituted under the East Punjab Children Act, 1949, for being dealt with under that Act. For the purpose of ascertaining the age of the beggar, the Court may, if necessary, cause him to be examined by a medical officer.
