Section 13(2) in The Karnataka Prohibition Of Beggary Act, 1975
(2)Where a person who is produced under subsection (1) before a magistrate is found on enquiry by such magistrate to have contravened the provisions of section 3, the magistrate shall convict him and pass sentence of detention in the nearest relief centre for such period which shall not be less than one year but which may extend to three years as may be specified in the order and an order of detention passed by a magistrate may at any time be revoked or modified by such magistrate.
