Section 9(2) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(2)Where the dependent person is a child, the Court shall forward it to a Juvenile Court which shall deal with it under the provisions of the Madhya Pradesh Bal Adhiniyam, 1970 (No. 15 of 1970), as if the child were a neglected child :Provided that where the dependent person is the beggar's own child, being a child who is under the age of five years, and the beggar 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.
