Section 5(7) in The Maharashtra Prevention Of Begging Act, 1959
(7)The report of the Probation Officer or any other report considered by the court under the sub-section immediately preceding, shall be treated as confidential:Provided that if such report relates to the character, health or conduct of or the circumstances and conditions in which, the beggar is living, the court may, if it thinks expedient, communicate the substance thereof to the beggar or (in case of dependants) to the guardian concerned, and may give the beggar or the guardian, as the case may be, an opportunity of producing evidence which may be relevant to the matters stated in the report.
