Section 29 in The Bombay Prevention Of Begging Act, 1959
29. Power to take finger prints.
- [(1) Every person ordered to be detained in a Certified Institution under this Act shall at any time allow his finger prints to be taken by the District Magistrate or any officer empowered by him in this behalf.] [Substituted by G.S.R. 638, dated 2nd June, 1960](2)Whoever refuses to allow his finger prints to be taken under sub-section (1) shall on conviction be liable to have his period of detention in a Certified Institution not exceeding three months converted to a term of imprisonment extending to a like period.(3)The sentence of imprisonment order under sub-section (2) shall be executed in the same manner as a sentence passed under section 6.
