Section 10(6) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(6)In passing any order under the provisions of this Act, the Court shall have regard to the following, that is to say--(a)the age and character of the person charged with begging,(b)the circumstances and conditions in which that person was living, and(c)such other matters as may, in the opinion of the Court, be necessary to be taken into consideration in the interests of such person.
