Section 7 in Bihar Prevention of Beggary Act, 1951
7. Report of medical officer before committal.
(1)The Court which finds a person to be guilty of an offence of begging under Sections 5 or 6 shall before passing a sentence of his committal to a Work House or a Special Home or a Certified Home, send such person to the medical officer incharge of the local civil hospital, or the police hospital or to the medical officer attached to the local Work House, if any, and call for a report about his age, physical capacity for ordinary manual labour and also whether he is suffering from any infectious or contagious disease likely to spread among the other inmates of the Work House or Special Home.(2)If the medical officer certifies that the said person is above the age of ten and capable of ordinary manual labour and is also not suffering from any infectious or contagious disease, the Court shall, in case of a first offence, pass a sentence for committal of such person to a Work House.(3)If the medical officer reports that the said person is below the age of ten or is physically incapable of ordinary manual labour, but is not suffering from any infectious or contagious disease, the Court shall, in case of a first offence, pass a sentence for committal of such person to a Special Home.(4)If the medical officer reports that the said person is suffering from any infectious disease, the Court shall in case of a first offence, pass a sentence for committal of such person to a Certified Home, but, if there is no such Certified Home for the reception of such person, the Court may stop further inquiry and release him.
