Section 23(3) in The Tamil Nadu Prevention Of Begging Act, 1945
(3)Where the medical report states that the beggar is a contagious leper or a lunatic, the officer in charge of the special home, shall forthwith forward the report to the Magistrate who or the Juvenile Court which, passed the order of detention. The Magistrate or the Juvenile Court shall thereupon examine the Medical Officer as a witness and shall reduce the examination to writing. If, after the examination and upon such further inquiry, if any, as he or it thinks fit, the Magistrate or the Juvenile Court is of opinion that the beggar is a contagious leper or a lunatic, he or it shall record a finding to that effect and shall direct that the detention already ordered shall be under gone by the beggar —(i)if a contagious leper, in a leper asylum appointed under Section 3 of the Lepers Act, 1898 (Central Act 3 of 1898) and notified to be a special home under clause (2) of Section 2;(ii)if a lunatic, in an asylum established or licensed under Section 84 of the Indian Lunacy Act , 1912 (Central Act 4 of 1912) and notified to be a special home under clause (2) of Section 2.
