Section 24 in The Tamil Nadu Prevention Of Begging Act, 1945
24. Seizure and disposal of animal used for the purpose of begging.—
(1)Any Police Officer effecting the arrest of a person who was found begging may seize any animal used for the purpose of begging and detain in pending production before the Magistrate or the Juvenile Court.(2)Pending conclusion of the trial, the Magistrate or the Juvenile Court may make such order as he or it thinks fit for the proper custody of the animal produced under sub-section (1).(3)The Magistrate or the Juvenile Court may, when the trial is concluded, order that the animal be destroyed or confiscated to the State Government or delivered to the person claiming to be entitled to the possession thereof.
