Section 5(5) in The Maharashtra Prevention Of Begging Act, 1959
(5)If a person if found to be a beggar under the last preceding sub-section, the Court shall declare him to be a beggar and may—(a)if the Court is satisfied from the circumstances of the case that the person is not likely to beg again, admonish and release the beggar on his or any other person whom Court considers suitable, executing a bond, with or without surety as the Court may require, requiring the beggar to abstain from begging and to be of good behaviour; or(b)if the Court is of opinion that the person is not likely to give up begging, by order direct such person to report himself forthwith to the Commissioner of Police or the District Magistrate having jurisdiction in the area and shall forward a copy of such order to the Commissioner of Police or, as the case may be, the District Magistrate; or(c)order the beggar to be detained in a Certified Institution for the period of not less than one year, but not more than three years.
