Section 12(1) in The Karnataka Prohibition Of Beggary Act, 1975
(1)If a person against whom action has been taken under section 11 is again produced before a magistrate for a similar offence, or on the ground that such person does not or is unable to comply with the directions contained in the said section and if the magistrate on enquiry finds that the person has contravened the provisions of section 3, he shall convict him and pass a sentence of detention in the nearest relief centre for such period which shall not be less than one year but which may extend to three years as may be specified in the order.
