Section 5(9) in The Goa, Daman and Diu Prevention of Begging Act, 1972
(9)Notwithstanding anything contained in this section, when the person found to be a beggar as aforesaid is a child who is not under the age of five years, the Court shall not make any order under sub-section (5) but forward the child to a Court constituted under the Children Act, 1960 for being dealt with under that Act.
