Section 10 in Sikkim Prohibition of Beggary Act, 2004
10. Power of state government to order further detention of incurably helpless beggars.
- When any person who is detained in a Certified Institution under Section 5 or Section 6 or Section 9, is considered, whether on an application made by him to the State Government or otherwise by the State Government to be blind, a cripple, or otherwise incurably helpless. the State Government may order that he shall, after the expiry of the period of his detention, be further detained indefinitely in a Certified Institution:Provided that the State Government may release any such inmate if any person whom the State Government considers suitable executes a bond, with or without sureties as the State Government may require,making himself responsible for the housing and maintenance of such inmates and for preventing him from begging or being used for the purpose of begging.
