Section 5(5) in Bihar Prevention of Beggary Act, 1951
(5)The Court shall order the person declared as beggar under sub-section (4) to be detained in a Work House, Special Home or, as the case may be, in a Certified Home in accordance with the provision of Section 7 for a period of not less than one and not more than three years:Provided that if the Court is satisfied the circumstances of the case that the person declared under sub-section (4) is not likely to beg again, it may release the beggar after due admonition on a bond for the beggar's abstaining from begging and being of good behaviour being executed with or without sureties, as the Court may require, by the beggar or any other person whom the Court considers suitable.
