Section 12(2) in The Tamil Nadu Prevention Of Begging Act, 1945
(2)If the Juvenile Court finds on inquiry that any person brought before it under sub-section (1) has not attained the age of fourteen years and is guilty of an offence under Section 3 and that he—(a)has no home or settled place of abode or visible means of subsistence, or has no parent or guardian, or has a parent or guardian who does not exercise proper guardianship, or(b)is destitute and both his parents or his surviving parent, or in the case of an illegitimate child, his mother, are or is undergoing detention in prison on conviction,or(c)is under the care of a parent or guardian who by reason of criminal or drunken habits is unfit to have such care.the court may pass such order in respect of the offender as it could have passed if he had been brought before it under sub-section (1) of Section 29 of the Tamil Nadu Children Act 1920 (Tamil Nadu Act 4 of 1920);Provided that if the Juvenile Court is satisfied that it is inexpedient to send the offender to an approved school by reason of his bodily ailment or incapacity or other cause, the Court may, if there is a special home and separate accommodation is provided in such home for persons who have not attained the age of fourteen years, order him to be detained in such home for a period of not less than one year and not more than three years.
