Section 10A(1) in The Tamil Nadu Prevention Of Begging Act, 1945
(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).
