Section 5(1) in The Andhra Pradesh Prevention Of Begging Act, 1977
(1)The Court before whom the person is produced under sub-section (2) of Section 4, shall on receipt of the medical report referred to in sub-section (3) of that section, make a summary inquiry into the facts and circumstances of the case and also age, character and the physical capacity for ordinary manual labour of the person produced before it.
