Section 4(6) in The Haryana Prevention of Beggary Act, 1971
(6)In passing an order under this section, the Court shall have regard to the following considerations :-(a)the age and character of the beggar;(b)the circumstances and conditions in which the beggar is living;(c)report, if any, made by the Probation Officer; and(d)such other matters as may, in the opinion of the Court, require to be taken into consideration in the interest of the beggar.
