Section 5(6) in Sikkim Prohibition of Beggary Act, 2004
(6)In passing any order under the provisions of this Act, the Court shall have regard to the following considerations, that is to say -(a)the age and character of the beggar and offenders,(b)the circumstances and conditions in which the beggar and offenders was living,(c)reports made by the Probation Officer, and(d)such other matters as may, in the opinion of the Court, required to be taken into consideration in the interest of the beggar and offenders.
