Section 10 in The Tamil Nadu Prevention Of Begging Act, 1945
10. Power of Magistrate to order detention of accused who is not able-bodied to special home.—
If the Magistrate finds that the person (other than a person who is a leper) in respect of whom an inquiry is made under Section 7 is guilty of an offence under Section 3 and has attained the age of eighteen years but is not physically capable of ordinary manual labour, the Magistrate may, if there is a special home, instead of sentencing him under Section 3, order him to be detained in such home for a period of not less than one year and more than three years.
