Section 28(1) in Sikkim Prohibition of Beggary Act, 2004
(1)Every person ordered to be detained in a Certified Institution under this Act shall at any time allow his finger prints to be taken by the Superintendent of Police or any officer empowered by him in this behalf in any area for which a Superintendent of Police has been appointed and by the District Magistrate or any Officer empowered by him in this behalf elsewhere.
