Section 7 in The Haryana Prevention of Beggary Act, 1971
7. Report of Medical Officer before committal.
(1)The Court which finds a person to be guilty under Section 4 or Section 5 shall, before passing any sentence of his committal to a Certified Institution, send such person to the medical officer incharge of the local Civil Hospital or to the medical officer attached to a Certified Institution, if any, and call for a report about his age, physical capacity for ordinary manual labour and also whether he is suffering from any infectious or contagious disease.(2)If the medical officer certifies that the said person is not a child, is physically capable of ordinary manual labour and is not suffering from any infectious or contagious disease, the Court shall pass a sentence for a committal of such person to a Certified Institution.(3)If the medical officer reports that the said person is physically incapable of ordinary manual labour but is not suffering from any infectious or contagious disease, the Court shall pass a sentence for committal of such person to a Special Home.(4)If the medical officer reports that the said person is suffering from any infectious or contagious disease, the Court shall pass a sentence for committal of such person to a Certified Home.
