Section 6 in The Tamil Nadu Prevention Of Begging Act, 1945
6. Arrested person to be produced before a Juvenile Court, if found to be under eighteen.—
If in the opinion of such medical officer the person arrested has not attained the age of eighteen years, such person shall without delay be produced, together with the certificate of the medical officer, before a Juvenile Court and the provisions of Section 12 or Section 12-A shall then apply to the case.
