Section 9(2) in Sikkim Prohibition of Beggary Act, 2004
(2)Where the dependent person is a child the Court shall forward him to a Juvenile Court which shall deal with him according to the Juvenile Justice (Care and Protection) Act, 2000:Provided that where the dependent person is the beggar and offenders own child, being a child who is under the age of five years and the beggar and offenders is an able bodied mother, not being a contagious leper or a lunatic, the child may be ordered to be detained in a Certified Institution without being separated from the mother as regards the place of detention, until it attains the age of five years and thereafter dealt with as provided in this sub-section.
