Section 6(4) in The Andhra Pradesh Prevention Of Begging Act, 1977
(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.
