Section 9(2) in The Bombay Prevention Of Begging Act, 1959
(2)[ Where the dependent person is a child, the court shall forward him to a court constituted under the children Act for being dealt with there under: [Substituted by G.S.R. 638, dated 2nd June, 1960]Provided that where the dependent person is the beggars own child, being a child who is under the age of five years, and the beggar is an able bodied mother, not being a contagic; leper or lunatic, the child may be ordered to detain in a Certified Institution without being separated from the mother as regards the place of detention until it attains the age of five years; and there after dealt with as provided in this sub-section.
