Section 12(2) in Himachal Pradesh Prevention of Beggary Act, 1979
(2)The in charge of the beggar home shall be responsible for the care of the child or the female, as the case may be, and shall produce or cause to be produced him/her, before the Magistrate, as and when so required during the trial of the case. The Magistrate may, after making such enquiries as he may deem fit, make an order that such child/female be detained for such period as may be specified in the order in a beggar home or in such other custody as he, for reasons to be recorded in writing, shall consider suitable:Provided that such custody shall not be that of a person, or body of persons, of a religious persuasion different from that of the child or the female to be looked after.
