Section 16 in The Uttar Pradesh Prohibition Of Beggary Act, 1975
16. Punishment for refusing to go to a Magistrate etc.
Any person refusing or failing to accompany a police officer or any other person authorised in this behalf to appear before a Court or Magistrate or to be taken to a Certified Institution or other place, when required under this Act, shall on conviction be punished with imprisonment for a term which may extend to six months or with fine or with both.
