Section 5(9) in The Bombay Prevention Of Begging Act, 1959
(9)[ Notwithstanding anything in this section, when the person found to be a beggar as aforesaid is a child who is under the age of five years the court shall not make any order under sub-section (5) but forward the child to a court constituted under the Children Act for being dealt with under that Act. For the purpose of ascertaining the age of the person the court may, if necessary, cause the beggar to be examined by a medical officer.] [Substituted by G.S.R. 638, dated 2nd June, 1960]
