Section 6 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
6. Penalty for begging after detention as beggar.
(1)Whoever, having been previously detained in a certified institution under this Act is found begging, shall on conviction be punished as hereinafter in this Section provided.(2)When a person is convicted for the first time under sub-section (1), the Court shall order him to be detained in a certified institution for a period of not less than two years and not more than three years.(3)When a person is convicted for the second or subsequent time under sub-section (1), the Court shall order him to be detained for a period of more than three years but not exceeding ten yeas in a certified institution and may convert any period of such detention, not exceeding two years, into a sentence of imprisonment extending to a like period.
