Section 5(4) in Bihar Prevention of Beggary Act, 1951
(4)If, on making the inquiry referred to in sub-section (1) the Court is satisfied that such person was found begging, it shall record a declaration that the person is a beggar. The Court shall also determine after making an inquiry in the manner prescribed whether the person was born in the State of Bihar and ordinarily resides therein and shall include the findings in the declaration. The Court shall make further order as is in this section hereinafter provided.
