Section 10A in The Tamil Nadu Prevention Of Begging Act, 1945
10A. Powers of Magistrate to order indefinite detention of lepers.—
(1)If the Magistrate finds that the person in respect of whom and enquiry is made under Section 7 is guilty of an offence under Section 3 and has attained the age of eighteen years and is satisfied on a certificate issued by a qualified medical officer, that such person is a leper, the Magistrate may instead of sentencing him under Section 3, order him to be detained indefinitely in a leper asylum appointed under Section 3 of the Lepers Act, 1898 (Central Act 3 of 1898) and notified to be a special home under clause (2) of Section 2 until he is released in the circumstances stated in sub-section (2).(2)The leper detained under sub-section (1) may be released on any one of, or more of the following grounds, namely:—(i)if a qualified medical officer certified that the person detained has been fully rehabilitated;(ii)if any person, whom the Magistrate considers suitable, execute a bond with or without sureties, as the Magistrate may require making himself responsible for the housing, medical treatment and maintenance of such person and for preventing him from begging or being used for the purpose of begging;(iii)on such other ground as may be prescribed.(3)The certificate referred to in sub-section (1) of clause (i) of sub-section (2) shall be in such form and shall be issued within such time as may be prescribed.
