Section 3 in The Tamil Nadu Prevention Of Begging Act, 1945
3. Penalty for begging.—
(1)Whoever is found begging shall be punishable —(a)on a first conviction, with fine which may extend to fifty rupees or with imprisonment which may extend to one month;(b)on a second or subsequent conviction, with imprisonment for a term which may extend to six months.(2)Any Police officer may arrest without a warrant any person who is found begging;Provided that no person entering on any private premises for the purpose of soliciting or receiving alms shall be so arrested or shall be liable to any proceedings under this Act except upon a complaint of the occupier of the premises.
