Section 11 in The Uttar Pradesh Prohibition Of Beggary Act, 1975
11. Special provision for child beggars
(1)Notwithstanding anything contained in this Act, where it is found that a person against whom an inquiry is to be held under section 10 is a child, the Court shall, if the provisions of Uttar Pradesh Children Act, 1951 are applicable in that local area, forward the child to a Juvenile Court which shall deal with him in accordance with the provisions of that Act.(2)For ascertaining the age of a person for the purpose of sub-section (1) the Court may cause him to be examined by a registered medical practitioner or take such other evidence as it considers necessary.
