Section 17(3) in The Tamil Nadu Prevention Of Begging Act, 1945
(3)whoever uses another person as an exhibit for the purpose of begging, shall, on conviction, be punishable with imprisonment for a term which may extend to one year and thereafter with detention in a workhouse or special home, as the case may be, for a period of not less than one year and not more than three years or with imprisonment for a term which may extend to two years.
