Section 10 in The Bombay Prevention Of Begging Act, 1959
10. Powers of [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] to order for the detention of incurably helpless beggars.
- When any person who is detained in a Certified Institution under section 5, section 6 or section 9 is considered, whether on an application by him to the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] or otherwise by the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] to be blind, a cripple or otherwise incurably helpless, the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may order that he shall after the expiry of the period of detention be further detained indefinitely in a Certified Institution:Provided that the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may release any such inmate to any person whom the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] considers suitable executes a bond with or without sureties as the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may require, making himself responsible for the housing and maintenance of such inmate and for preventing him from begging or being used for the purpose of begging.
