Section 19 in Sikkim Prohibition of Beggary Act, 2004
19. Disciplinary imprisonment.
(1)Without prejudice to any disciplinary action that may be taken under this section immediately preceding, the Superintendent or the Inspector may report to the Court the case of any person detained in a Certified Institution who habitually and wilfully disobeys or neglects to comply with any rule referred to in that section and the Court may thereupon, if satisfied that the person has wilfully disobeyed or neglected to comply with any such rule, convert the balance of the period of his detention in a Certified Institution or part thereof into a term of imprisonment.(2)The sentence of imprisonment ordered as aforesaid shall be executed in the same manner as a sentence passed under Section 6.
