Section 5(7) in Himachal Pradesh Prevention of Beggary Act, 1979
(7)An offence under this section shall be triable-(a)in the place from which a child or female is procured, induced to go, taken or caused to be taken or from which an attempt to procure or take such child or female is made; or(b)in the place to which he/she may have gone as a result of the inducement or to which he/she is taken or caused to be taken or an attempt to take him/her is made.
