Section 12(3) in The Tamil Nadu Prevention Of Begging Act, 1945
(3)If the Juvenile Court finds on inquiry that a person produced before it under sub-section (1) has attained the age of fourteen years but has not attained the age of eighteen years and that he is guilty of an offence under Section 3, the Court may order him to be detained for a period of not less than one year and not more than three years—(a)in case it finds that he is physically capable of ordinary manual labour in a workhouse, if there is one, and(b)in case it finds that he is not physically capable of ordinary manual labour, in a special home, if there is one.
