Section 7(1) in The Haryana Prevention of Beggary Act, 1971
(1)The Court which finds a person to be guilty under Section 4 or Section 5 shall, before passing any sentence of his committal to a Certified Institution, send such person to the medical officer incharge of the local Civil Hospital or to the medical officer attached to a Certified Institution, if any, and call for a report about his age, physical capacity for ordinary manual labour and also whether he is suffering from any infectious or contagious disease.
