Section 7 in The Andhra Pradesh Prevention Of Begging Act, 1977
7. Order of Court in regard to beggar who is a child
Where the Court dealing with any case under sub-section (3) of Section 6 finds that the person concerned-(i)has no home or settled place of abode or ostensible means of subsistence, or has no parent or guardian, or has a parent or guardian who does not exercise proper guardianship or(ii)is destitute and both his parents are or his surviving parent or in the case of an illegitimate child his mother, is undergoing imprisonment; or(iii)is under the care of a parent or guardian who by reason of criminal or drunken habits is unfit to have such care,it may order him to be sent to a school established or certified under the relevant law for the time being in force relating to children:Provided that where the Court is satisfied that it is inexpedient to send the offender to such school by reason of his bodily ailment or incapacity or other cause, the Court may, if separate accommodation is provided in a special home for persons who have not completed sixteen years of age, order his detention in such home for a specified period no exceeding three years:Provided further that where the Court is satisfied that the parent or guardian of the person concerned who is bound to maintain him has sufficient means but fails to (sic) main him, it may order such parent or guardian to maintain him or to contribute for his maintenance such amount as may be specified in that order.
