Section 15(1) in The Tamil Nadu Prevention Of Begging Act, 1945
(1)When the Magistrate has ordered the detention of a person in a work-house or a special home under this Act, he may, after making such inquiry as he thinks fit, order any other person who is wholly dependent on such person to be detained in a work-house or a special home, as the case may be, for a like period:Provided that before such order is made, such dependent person shall be given an opportunity of showing cause why it should not be made.
