Section 6(2) in The Andhra Pradesh Prevention Of Begging Act, 1977
(2)If on completion of the inquiry the Court is satisfied that such person is guilty of the offence under Section 3, it shall record a declaration that the person is a beggar and shall make further orders as provided in sub-section (3) or sub-section (4) or subsection (5) as the case may be, unless he is in the opinion of Court, a leper or a lunatic, in which case the Court shall make further orders as provided in sub-section (6).
