Section 4 in The Andhra Pradesh Prevention Of Begging Act, 1977
4. Power to produce the person found begging before a Court
(1)Any authorised officer may arrest without warrant any person who is found begging in contravention of Section 3.(2)Any person arrested under sub-section (1) shall be informed as soon as may be, of the grounds for such arrest, and shall be produced before the nearest Court within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the Court, together with a report explaining the circumstances under which the arrest was made.(3)The Court shall, as soon as may be, order the person to be taken before a Medical Officer, not below the rank of an Assistant Surgeon, and the medical officer shall, after examining such person, prepare and forward a medical report to the Court regarding the age and physical capacity for ordinary manual labour of such person.(4)The medical officer referred to in sub-section (3) shall state in the medical report referred to therein, inter alia-(a)the age and sex of the person;(b)whether the person is suffering from leprosy;(c)from what, if any, communicable disease other than leprosy, the person is suffering;(d)whether the person is an idiot or of unsound mind; and(e)what is the general state of health and bodily condition of the person and for which kind of work, if any, he is fit.
