Section 16 in The Tamil Nadu Prevention Of Begging Act, 1945
16. Power to order further detention of physically incapable beggars.—
(1)When any person who is detained in a special home under this Act is, whether on an application made by him to otherwise considered by the State Government to be blind, cripple or otherwise physically incapable of doing any work, the State Government may order that he shall, after the expiry of the period of this detention, be further detained indefinitely in a special home:Provided that the State Government may release any such person if any person whom the State Government consider suitable, executes a bond, with or without sureties as the State Government may require making himself responsible for the housing and maintenance of such person and for preventing him from begging or being used for the purpose of begging.(2)The powers conferred on the State Government by sub-section (1) may also be exercised by such authority as may be prescribed. A copy of every order passed by the prescribed authority under this sub-section shall be communicated forthwith to the State Government with such particulars relating to the person concerned as may be prescribed.
