Section 9(2) in The Maharashtra Prevention Of Begging Act, 1959
(2)Where the dependent person is a child the Court shall forward him to a Juvenile Court which shall deal with him under section 40 of the Bombay Children Act, 1948 as if the child were a person described in clause (a) of that section:Provided that where the dependent person is the beggar’s own child, being a child who is under the age of five years, and the beggar is an able bodied mother, not being a contagious leper or a lunatic, the child may be ordered to be detained in a Certified Institution without being separated from the mother as regards the place or detention, until it attains the age of five years, and thereafter dealt with as provided in this sub-section.
