Section 10(2) in The Uttar Pradesh Prohibition Of Beggary Act, 1975
(2)If the inquiry referred to in sub-section (1) cannot be completed forthwith, the Court may adjourn it from time to time and order the person to be remanded to such place and custody as may be convenient:Provided that the Court may, pending inquiry, release a person on furnishing bond, with or without sureties, that during the inquiry, he shall not resort to begging and shall attend the Court whenever required.
