Section 9 in The Tamil Nadu Prevention Of Begging Act, 1945
9. Power of Magistrate to order detention of able-bodied accused of eighteen or over to workhouse.—
(1)If the Magistrate finds that the person in respect of whom such enquiry is made is guilty of an offence under Section 3, has attained the age of eighteen years, and is physically capable of ordinary manual labour, the Magistrate may, if there is a workhouse instead of sentencing him under Section 3, order him to be detained in such workhouse for a period of not less than one year and not more than three years;Provided that if the Magistrate is satisfied from the circumstances of the case that the person convicted is not likely to beg again, he may release the beggar after due admonition in a bond executed with or without sureties, as the Magistrate may require by the beggar or any other person whom the Magistrate considers suitable. Such bond shall provide for the beggar's abstaining from begging and being of good behaviour for such period not exceeding two years as the Magistrate may direct.(2)Any person who commits an offence under Section 3 in breach of the bond executed under the proviso to sub-section (1), shall, if in the opinion of the Magistrate he is physically capable of ordinary manual labour, be punishable with imprisonment for a term which may extend to six months and the Magistrate may also order the forfeiture of the bond aforesaid;Provided that the Magistrate may, instead of sentencing the offender as aforesaid, order him to be detained in a workhouse for a period of not less than three years and not more than five years.
