Section 5(6) in Bihar Prevention of Beggary Act, 1951
(6)Notwithstanding anything in this section, when the person declared as beggar under sub-section (4) is a child not below the age of five years, the Court shall, instead of making any order under sub-section (5), submit the proceedings and forward the child to a Juvenile Court which may make such further inquiry (if any) as it may think fit and pass such sentence or order for the detention of the child in a Reformatory School or otherwise, as it might have passed if the child had been originally tried by it under Section 8 of the Reformatory Schools Act, 1897. For the purpose of this sub-section, the Court may, if necessary, cause the beggar to be examined by a medical officer.
