Section 13(3) in The Tamil Nadu Prevention Of Begging Act, 1945
(3)When a person is convicted for the second or subsequent time under sub-section (1) the Magistrate shall order him to be detained in a work-house or a special home, as the case may be, for not less than three years and not more than ten years and may convert any period of such detention not exceeding two years into a sentence of imprisonment extending to a like period.
