Section 7 in The Tamil Nadu Prevention Of Begging Act, 1945
7. Arrested person to be produced before Magistrate, if found to be eighteen or over.—
(1)If in the opinion of such medical officer the person arrested has attained the age of eighteen years, he shall, without delay, be produced before a Magistrate together with the certificate and a report by a Police officer of the facts of the case.(2)The Magistrate shall make a summary inquiry into the facts of the case and the circumstances and the character of the person produced before him.(3)During such inquiry the Magistrate shall explain to such person the facts alleged against him in the Police report and record any statement which he may wish to make with reference thereto.(4)If such person disputes the correctness of the Police report in any material respect, the Magistrate shall proceed as nearly as may be in accordance with the procedure laid down for the trail of summons cases, in the Code of Criminal Procedure, 18985 (Central Act of 1898)
