7. Summary inquiry in respect of apparent vagrant and declaration of person to be a vagrant by Special Magistrate.
(1)When a person brought before a Special Magistrate under section 6, such Special Magistrate shall make a summary inquiry in the prescribed manner into the circumstances and character of such person, and if, after hearing anything which such person may wish to say he is satisfied that such person is a vagrant, he record a declaration to this effect and the provisions of this Act relating to vagrants shall thereupon apply to such person.(2)If on making the summary inquiry referred to in sub-section (1) the Magistrate is not satisfied that the person brought before him under section 6 is a vagrant such person shall forthwith be released.(3)A Special Magistrate recording a declaration under sub-section (1) that a person is a vagrant shall forthwith send a certified copy of such declaration to the Controller, and to the officer-in-charge of the receiving centre to which such vagrant is sent under sub-section (1) of section 8.
