The SIKKIM PROHIBITION OF BEGGARY ACT,2004

GOVERNMENT
SIKKIM
EXTHAOHDINABY
PUBLISH ED BY AUTHORITY
GAZETTE
i
Gangtok Tuesday, 26th Octotrer, 2004 No.410
GOVERNMENT OF SIKKIM
LA.W DEPARTMENT
GANGTOK
No.4lLDl20o4
The lollowing Acl o,the Slkkim
Governor on 4th day ol October, 2004
Dated: 15.10.2004
NOTIFICATION
Legislative Assernbly havinO .eceived the assent oi the
s published lor general inlormationr-
THE SIKKIM PROHIBITION OF BEGGABY ACT,2OO4
(ACT NO. 4 OF 2004)
AN
ACT
to proh bit persons Irom resorling to begging and to provide for the detentio., tralning and
emp oyrnent of beggar and oflenders. their oustody, kial and punishmsnt o, beggar and oflenders
and ror the reliel a.d rehabilitatlon oi sLrch persons in the Slate of Sikkim
Whereas it is deemed necessary and expedient to prohilJil persons Irom resorhng 10 begging
and lo provide for the detenlion, training and employmenl ol heggars and ollenders lheir oustody,
trial and pLrnishment of beggar ancl ollende|s and for the rslief and rehabilitation ol such persons i,r
rne Sr.rre ol S.kk rn.
BE it enacted by the Legislalure ol Sikkim in tne l-illy-lillh Year ol the Repubjic of lndia as
fol owsr -
CHAPTER I
PRELIMINARY
Short titte, (1) This Act may be called the Sikkim Prohibltion ol Beggary Acl. 2004
exteot and (2) lt extends to the whole of Sikkim.
conmencemenL (3) lt shall come lnto force on such dale as lhe stale Governmenl may,
by l.,lolificalion in Ihe Ofiic a Gazette, appoinl.
CHAPTER II
Detinitions. 2. (1) ln lhis Act, loless the cootexl olherwise requires;
(a) "alms" means anythlng given gratuilously to a beggar such
as money, cooked or uncooked food, grains or clothlng or any olher
th ngs of value.
(b) "beggaa'rreans any person olher lhan a child who-
(i) solicits or receives alms in a public place, whethgr or nol Lrnder any
pretence such as singing, dancing, fortune-telling, perlorming or
oflering anY arlicle tor sale;
' (ii) enlers on any private premises for lhe purpose ol soliciting
or receiving alms;
(iii) exposes orExilibils, with the object of obtaining or exlorling
alms, a4y sore, wound, lniury, delormity or disease whether
of a hul11an beino or animal; '
(iv) havlng no visible means ol subsislence and wanderlng abou(
or remaining in any public place ln such conditlon or manner,
as makes it likely thal the person doing so exists by soliciting
or receLving alms;
(v) allows onesell to be used as an exhibil for lhe purpose ol
sollciling or receiving alms:
Provided thal a person shali nol be deemed lo be a beggar il
he i-
(i) s a religious mendicant licensed by the compelenl authorily
as may be designaled by lhe Stale Government lo so cil alms rn
lhe prescribed manner; or
(ii) in lhe perlo.mance of any religious vow or obllgalions as sanclioned
by cuslom or rellgion collects alms in a private or publlc place, wilhoul
bei.rg a nuisance or
(iii) rs permilted in writing by the competenl a!thority as may be
designated by the staie Governmenl to collect conl[ibutron in cash
or kind from the public Ior any pub c inslilr.rtion,
. whelher rel gious or secular or for lhe Iurlherance of any objeci Jor
lhe good ol lhe publici or
(jv) is a stldent collecting alms for lhe prosecutron o, his studies
(c) "Certilied lnslilut on" means any inst lLrlion which lhe State
Governmenl provides and rnarnlains Ior lhe detenlion. lraining and
employmenl ol beggar and of,enders and lheir dependants, an.l
' includes an rnslilulion cerlilied lo be such under sub-sectlon
(1) oi Seclion l3:
(d) "child" means the chiid depend urder llle Juvenrle Justrce
(Care and Proteclion) Acl. 2000i
Powers of
Courts.
Powers to
tequire person
found begging to
eppear belorc
Court.
Summary inquiry
tnrespect ot percoi.5
found begging.
(e) 'Cou(,,means the Court ol
c,ass o. ary orher cor,, 
"*i.^11.0]:,1, 
.run,srrate oi rsr and lrnd
ut Si(,r r, lrc'srng crimrna' jJrrsdrct'on i1 rne Stare
(f) Juvenile Justice Board,, means ihe Board constilute under lheJuve, re Jusljce rCare & protection) e"t. ZOOO, 
..-.- -,,"", ,,,.
(g) "prescribed, means Drescnh
i r., r p oo u r _ o, Ji :;: : ;:' ::.: il J:::;.1,"i"1,,:i"" X F.ff l, . "\ urlrcer Jnder sub-section {-) or Secrror l6i(, "0Jbric otace ,t"ea,1s any ptace j,1teodod Ior use ot or acccssibre to
,,, l!",^"1-?l: 1]o'""rLdes ;1y puor c co.rveyarce:\l/ oupe nlendenl means lhe r
. 
o_e ni o r c e n rie o r r"il ";; ", ffi ::,'1,;ls""Jl"i Ji,1:,1:i ::: ll * *
(k) ,,Beccivj-s Cenr.e. ,""un. un rniri,i,iiln";;.i;; lJ:;,;;H; i"ir"rary deterr.on ot beggar and otienders prov 
""u "v 
il"!",llJ"#i-me.,or ce4i,reo ro oe such.rnder sub"".ur" iir "ii"ii"i]r.',,-CHAPTEB III
PROCEOURF FOB DEALINE WITH BEGGABSAND BEGGAR OFFENDERS
3. (t) The powers conlerred on Courls by this Act shal be exercisedorly_by.a Court o, Magislrare ol rh; r,^, c,"".. 
" lrr#,1'L""lr"o.^any othe. Cou.t exercising crimrnaljumOnrf on ,n ,f," 
"r"Jrin.
-nay 0e exerc,sed ov such co,J45 w6si661 t.; ;;";;#;i:i;:"lhem ongtnally or on appeal or revtsion.
4 (1) Any poltce olticer or other oers
0"n"",,ni,r",,"0"";,#;ijl""8'H;TJ:,1i.,?-j,, j:i,il:"J;
a warrant any person who is found beggjng
_ 
Provided lhal. no o"rron 
"n,"r,ng on uny pr,vale prern:ses lor theoLroose of so,:crl,iq or receiviqg a,ms sha,, o" so 
"l,|."s,ej or..r.rribe liable lo any proceedlnas unc,ry ,n" o..rp,"ioiiiJil;:;:" 
thrs Acls excepl uoo r a cornpla,ni
(2) Such potice olltcer oT other oersarresreo to a Cour{ 
ron shall la(e or send the perso. so
(3) 
Ie-p,ouis,o"s or Section 57 ol the Code or Criminat procedure'973, sralJappty ro every arrest unoer th;s .""uon" 
"no-*l-lii""l'tn charge of the po|ce st;lion oi
oerson ro oe (epr rn ,nu pr"..|',r^.,lll,ol-lharl cause rhe orresred
Detore a Coud 'eo manner untrl he can oe broughl
5. (11 Where a person who ,s orougnl before the Cou( under lho lastprecedrng secr.on rs nor p.ovlo to have prsv;ousryoe-en aeial#o ina, CenJfreo lnstitLrllon unoer tFe provrsrons or ,nirc.i. ,nI ;;;r" 
,,,
shali make a summarv inouirv rn
,", l],[lriuoar * rr,ai;;;;;i;# ;[fi",;crit]6d 
manne. as resards
(zt ir Ihe,nquiry re,erred to in sub-section 1i; cannot be comptetedforthw,th, lhe Court may adlourn,r trom time ro Irme aro Jije-r rneperson to be re"'landed ro such pJace u"d.r"i;t;;r;;; ' "
conventent
(3) lr, on maj<inglhe inquiry referred to in sub,section (1), the Coun isnot satisfied rhat the person was found begSi"S, ii#;; ;;;il;isuch person be released forlhwith.
3
6.
(4) ll. on making the inquiry rejerred to in sub,section (j), the Courl is
Satisfied thal such person was found begging, il shall record a lnding
thal ti)e person is a beggar and offenders.
(5) The Court shall arder the person found to be a beggar and olienders
under lhe lasi preceding sub-seclion to be detaiaed in a Certified
lnslilution for a periocl oi noi less lhan one year but nol more lhanthree years:
Provided tha1, it the Courl is sat slied lrom the circumstances ol
the case that the person found to be a beggar and olienderS as
aforesaid is nol I kely 10 beg again, it may ifter tJue admonition release
the beqOar and olJenders on a bond for lhe beggar and ollenders
absiaihing Irom begging and boing ol good behaviour lleing executed
with or w lhoul sureties as lhe Coun may require by the beggar and
olfenders or anyother person whon.t the Court conslders suitible.
(6) ln passlng any order under the provisions of this Act. ihe Co!rl sha
have regard lo the fotlowing consideralions, that is to say -
(a) lhe age ard characte, or lhe beggdr and olie.ders./b) Ihe circLn^SlanLes and cortottton5 I whrch tne oFngar arCi or,,1dFrs
was living,
(c) reporls marle by the probation Ollicer, and
(d) such olhe[ malters as rr.]ay, in lhe opinion of the Couri, required to
be laken into codsideration in the inlerest of re beg0ar and oflenders.
(7) The report ol the Probation Oflicer or any oiher report considered by
the Coud under clause (c)oi sub"section (6)ol Seclion s immediatet;preceding, st-ratl be lreated as confidenlial:
Provided that il such reporl retaleE to lhe character. heallh or
conduct of or the circumstances and conditions ilr which fie beggar
and orfenoe.s ts tivinq. the Courl.nay rlil lhrnhs e\peorcnl, ro.n".Jiic"re
lhe substance lhereo'to tl-e 6sqg61 366 affenoe.s o, ir case oldependanls lo the guardian ccncerned and may give lhe beggar and
olfenders or the guardian, as the case may be, an opportunity ofproducing evidence whjch.nay be relevant lo the matters stated in lhe
repon.
(8) A copy of the order macle uncter sub-section (S)of Section 5 shalt be
Seni Jorlhwilh to the Superint€ndenl
(9) Notwilhstanding anyth ng in this seclion, when the person lound to
be a beggar and oflenders as aforesaid is a child, beino a child who
is aol lnder lhe age o, ,'ve years. lhe CoLn snall forw-a,o r-irr to a
JLlvenile Court and shall nol make any order under sub-seclioo (5).
The Juvenile Court shaU deal with the child as per Juvenile Jusiice(Care & Prolection) Act, 2000. For lhe purpose ol ascertaining the
Jge of ll-e oe,son, tne Cuurt may. r, lecessary caUse lt^e beggar
and ottenders ro be eramined bV a \y'edtca ollrcer.
(1) Whoever, having been previol.rsty detained in a Cerlilied lnstilulion
urder this Acl is 'oL')o beggtng snalt on convrcl o,1 be purist-eo as
heretnaller orovrdeaJ
(2) WheJl a person is convicled ior the iirst time under sub-secrton (1),
lhe Colrri shall order him to be detained in a Certilied lnstitulion for
a period ol not less lhan lwo years and nol more {han three yearS.
4
Penalty lor
begglng.
Ollences to be
tried sufimarily.
Contribution
ol parents.
(3) When a person is convicted for ihe second or subsequent time undersJb-sectron { 1). rne CoL,.l sha,, order h.n ro o" 0",",*O ior,"?r,""'oo[ len yea,s ir a Cerl:,ieo lns.,rution a..d mi ;;;;;;;; r"#;:]rj:1.1.]:n, 
:r. (rot erceeding rwo years) inio a sertenci iirnpl,sonmerl erteloing lO d ke pe.tod
7 Al. oler ces u.der lt,,s Aclelcel)l lrose Lr"oe. Seclton t, snatloe l1e.Jtr a st,rrt.ra,y way
8. (1) The Court, which makes an or.i
a cenirec rrsi,,.oi ;:, ;:f ;:1,:::;:;:i? ".#1,:"^,j:l 
,
orderonltreoa.enr orotheroprsonl:aoleto-rir,,,;"--r'"". ""1"
_- to hls maintenance, lf able to do so, in the manner prescribed.(2) BeJore making any such order, the Co!rt shall inclurre into t;;crrcumstances ot the pareni or other person r"or,]lolrui","i, r,trnand shalt .ecord evidence, if any, i" tf.," pr*""." "ilfl" pri"ri"l,
- 
such other person, as the case may be.(3) Any order ntade under ihis secti
,., re oa,ry riau,J. o-,. 
":;;ffil-i!T|jJ il 
al appr,carion 
'ade ov
r4) A1y order maoe L.r de, this se.ljon may be enlorceo,n U-e samemanneras an order under Section fZsof tne CoOe of Cilminlf 
,".
Procedure, I973.
9. (l ) When rn6 Coud nas o,oereo tnc deleltton o, nerson ,n a Ce,ljfredrnsr;tulroi Under seclio. S o, seltro. U. ,, 'n"r. ,,". _"i,""g ,r.il,,'rqLr.y as jl lhi'1ks ltl. o,oe. aav olncr person wno ,s v\holly oepcndenLon sucr oerson ro be oerained r1 u bo.r,i"u i"ri,rrilo"n i",.#;" 
,
period:
., Pruvdecj that oeto.e such oroer is,nade. such depende-t perso,]shdl, be grven an opporluntlV of show i
nor bn rnad-6 'duse 
as lo why sl,ch o'de'shour(J
(21 Where lne depaloe4t De.son is a chrtd rhF CoJfl sha,t torward ntmio aJuvenire Coun wh,cn shal, deatwtlh nifl 
"""",",;g;;;; r:;.;i,;Juslice (Care and prolection) Act, Z0OOj
-,, 
Provtdeo lhal where the depencienl pefson rs lne oegQar ando relders own chlo. berng a ctito who ,s'c,norr,n" ug"oir,*u iu",_ 
"nuthebeggar ano oltenders.s dn ablF bodred m"rn"l,,roio","o u 
"lnioo,i,,lrepe. o' a i-narrc, rhe ch:rd may be ordFreo t" 
"" 0"i"""." " " iirilri"irnsfltut,on w thout be,19 separaleo rrom rne mo,n"r r" ,"gu.J",i" rf"ilot.delent:o.,. unt;, t alla.ns rne age of t;re years arJrt-ei;r;;;;J;;..wln as provided in Ihrs sub_secttn.
(31 F-or lhe,lL'pose of lh;s sectjon, rhe Courl may ri necessary, causelhe dependentpe.son to oe anesteo dnd Drougnf before rlseti ani
::.rsed to^be exami'led by a MeorcatOt,rcer. _n" 
","r,.,""r",ra" i""57 o, .hc Code of Cr..n,rat procedLrre, tgZS s-a,, appryroe,re,var.es] Jnder this suD-secrion and tne Ort,cer- ,r- Cn"G,"ii#p",r"">ratron o. sectol shatr calse thp Frresieo perso" ro O" l"pf 
',n 
ii"prescfloed marne, uitijhe can oe broughl oelore a Coun.
Coutl may otder
detentionof
p.etsons wholly
depeDdent on
beggar.
Power of Sbte
Governtnent to
order furthet
detefition of
incurcbly helpless
beggars.
Penalty for
employing or
causing pefsons
to beg or Using
them forpurposes
of begging.
Receiuing
Centres,
Cettltied
lnstitutions.
Visi ng
Committees,
Advlsoty
Committees,
Penalty lor
begging.
10. When any person who is detaioed i| a Certitiecl lnslitutron underSeclio. 5 or Sec|on 6 or Section 9, is consiciered, whether on anappltcation made by hlm to the Slate Governmenl or olhen ise byihe Slate Governmenl to be btinct a cripple, or olherwisu ,n"L,LLiyhelpless. the Stale Government may order that he shall, ailer theoxpiry of lhe period oi his detention, be turther detained lndellrlt;lyin a Certtfied tnslitutioir;
Provided lhai lhe Siate Government may release any suchinmate il any person whom the State Government consider" 
"rli"Li"execLres a boro. wrth o, wilhoJlsu,eties as t1e Slarc Govetnmenl mavreqJ 'e "naJitrg h n rerl respOrStbJe ,Or tne fout,ng ar,.J n-a rle.ranCe Ol
SUCh 'lrah)S a10 lOt p.evelltrlg hrrn trO.rr oeggin"q O, Irerng _seO,orthe purpose oi beqqrno.
11 Whoeve.. employs or causes, any person to solicil or receive alms.or whoever havino the custoc,y, charge or care or a chito, connivesat or ercourages lhe employrnenl or lhe causing of a chiJd to solicitor recelve alans or whoever uses anolher perso; as an exhibitfor the purpose oi begging shall on conviction. be pirnlsheo wilhlmprisonment tor a ierm to which may or extencl to tnree years ttutwhich shall nol be less than one year.
CHAPTER IV
RECEIVING CENTHES ANO CEBTJFIED NSIITUTIONS
12 {1,, 
_l 
hs SlatF Gover lie.1l may prov,de and rnatnl:t.n ene or .nore
Hece'v,rg Cenlres al sJCn olace or places as,( lhinks l,t anclmay cerljJy any inslitution to be a Receiving Centre for Ihepirrposes of lhis Act
(2) Every such Fecetving Cenke shall be Lrnder the conlrolo, a
Superintenclenl.
13. (,) The Slate Governmenr may orovide and.natnlrrn one o.noreUerlt''ed l4sr,ll,hono ar sucn prace or pJaces as rr thinks I,1 alo
may cert iy any instituiion io be a Cediiied lnstitulion Ior thepurposes o, this Aoi. Any such Certitied lnstituUon may includeprovision for the leaching ol agricullural, induslrial and otherpursuits and for ihe generaled!ca|on and medical car; oi thelnrnales.
(2) Every such Certjfied tnstilution sha be under the charge ola S!Derinlendenl.
14. For every Beceiving Centre and every Celified lnstitu|on, the StateGovernment shatt appoint a Visiting Comml "e 
ln sucn.anneils
may be prescribed.
15 {1 ) The Slale Govcrnmell may corsttlute to, any area.n wt.cl rnrs Acrwas broughl j.Io force t. Ine manner prov,OeO in s.,O-sectro" 1S, oiSeclion 1, an Advisory Cc)mmittee consisling ol such persons nolexceediirg 6 (six) in numb er.
(2) The Advisory Comm ttee cionslituled under su b,seclion (l ) or aoymember thereol, may visit at alJ reasonable limes and ailer duerolrce,io Ihe SLroenrtenoe^l any Certifjed lnsfituf,o. ." *l.cf., t)eggr.and olfenders are delatneot.
6
Oltences to ba
tfied summarily.
Contribution
ol parents.
Appoinlment ot
Superintendent,
lnspectors and
Probation
Otficerc.
Search in
teceiying Centres
and Cerlilied
lnstitutlons.
Management and
dbcipline,
Disciplinary
imprisonment.
(3) The Advisory Conrmrltee may atso -
(a) lender advice as regards rnanagement to any Cedllied lnslilulionlhro!gh Superinlendenl or such other officer as the State Governmentmay speciiyl
(b) adv se lhe Stare covernment through the Superinlendent as regardslhe certilication o, any lnslitulio6 as a Certilied lnslllution or th; de-. cerlilical on of any Certilied Jnslilutlon:
(c) advise lhe Staie Government generally on the worktng of this Act jn
lhat area and pariicularty on any pornl relerred lo it by th; Superinlen_
dent or any other ofllcer speciiled by the State Governmeni.
16, i1) For cafiying 0ul lhe purposes o, lhis Act, the Stale Government
may appoint a Superintendent oi a recetving cenlre and an lnsoeclor
aad a Probal,ol OlfrcFr as tr lhrnks advtsab,e lo asstsl lhc
Supelnlendenl and every person so appointed to assist the
Superinlendent shall ttave such powers and perlorm such ol the
dLllies of the Superinleodent as the SIate Government directs butshal acl under the direclion ol lhe Superintendenl.
(2) Every Feceiv ng Centre and Cerli{ied tnstitullon shall, alleasl oncein every six months be inspected by the Visiting Commiltee.
17. The Superintendent of a Feceiving Ceotre or a Certilied lnslilutionmayorder thal any peTSOn recelved n lhe Receivjng cenke orCedified lnstitulion shall be sea.ched, thal he sha -be 
cieansed,thal his personal ellects shall be inspected and (hal any money orvaluables iound with or on the person shall be kept in the custojy olthe Superintendent, and ihat any eflects other lhan rnoney orvalu.rbjes so found 54alt oe otspose0 ol rn lhe presclbed rrannerWhe'e an order oldele,1tton is passed by lhe Courl dgairsl any
such person, the Superinlendenl may order lhat any rioney orvaluables round with or on lhe person shaI be disposed oi ]n theprescribed rnanner. Where lhe Court passes an order oiher than anorder ol detention wjlh regard to any such person, his money andvaluables shalJ be relurned to him and it hls ctothing has be;ndestroyed, he shall be provided wtlh fresh ctothing. ihe expensesol prov ding such ctothing sha be paid oul of nro;eys provided bythe concerned Deparirrent:
Provided thal a iemate sha be searched only by a lemate
and wilh due reoard to decency.
I8. Ihe persons remanded 10, or delained in, Receiving Centres andCertified lnstjtulions under this Act shall be subject io such ru{es olmanagemer]l and discipline, including the imposltion ol manLralorother work and-lhe awarding of punishment for breach oi any sucirrules, as may, from lime to time, be presoribed.
19. (1) Without prejudice to any disciptinary action that may be taken underthissecl on immediately preceding, the Superinlendent or thelnspector may report to the Court the case of any person deiainedin a Certified tnstitulion who habitualty anO wittutiy OisoOeys orneglecls to comply wilh any rule referred to in that sectio; and theCoun may lhereupon, i, satisfied thal lhe person has wilfully
Transler lrom one ?0.
Beceiving Centre ot
Certltiedlnstitution
Revocation of 22.
licence.
Unconditioha! 2O.
rclease,
disobeyed or neglecled to comply wtth any such rule, conven Ihe
balafce ol lhe period o, his detention in a Ceitified tnslitution or oart
lre,eoi.nlo a term or imprisolnenl.
{2) The senience ol imprisonment ordered as aloresatd shall be execuled
in lhe sarne manner as a senlence passed under Section 6.
('1) Subject to lhe cofditions prescribed, the Superinlendenl may direcl
any person delained in a Flecetvlng Centre or Certi,jed lnslitution io
be translerred therefrom Io another Receiving Centre or Certified
lnstilut on in lhe State:
Providect that the total pe;iod ofd€tenlion ol such person
shall in no case be lncr6ased by such lransler.
(2) ln directing such transfer, the Superintendent st.tali have reOarct to
ihe medical certiticale and lhe direc|ons, il any, rnade by lhe Stale
Governmenl or Court under Sectior 25
21. (1) Subjecl to such condit ons as are presoribed -
(a) the SLtperinlendent of the Certiiied lnstituiion may ai any time granl
permission lo a person detained in a Cerlilied lnstitulion lo absent
hrmsell ,or shorl periocls and
(b) the Superlntendent may atanyl me releasesuch petson condjtionally
and ssLe him a hcelce lhe'e,or.
(2) Any such lcence sha[ be in torce until the expiry of the term for
which lhe perso. was ordered io be delained in a Cerlified lns|lution
unless sooner revoked.
(3) The period during which slch person is absent from a Cediiied
lnstitulion by permiss on or by ijcence as aloresa d sholl for lhe
purpose of computing his lerm of delention in a Cer|fied lnstitution
be deemed to be part ot his detenlion.
(1) Subject 10 such cond tions as are prescritled, the Superintendenl
may, at any time revoke a licence issued under Sectlon 21 and
thereupon lhe released person shall be detained in a Certified
lnslitulion unlil lhe expiry of lhe date 1or which he had been
ordered io be detaihed.
t2l For the oJ.pose ol ln s scct,on. l,re Superinle'loell may, tI
necessary, cause the released person to be arresled and sert
to the nearesl Feceiving Centre togelher\,!ith a copy of the order
ol detention, and lhereupon lhe provisions of sub-section
(1) of Section 24 shall as far as may be praclicable appty
At any time a{ter ihe expiralion of three months from the cornmence-
rnenl of the release on licence ol any person under section 21, lhe
Superintendent may, ii he is satisrie; lhat ihere is a probabilily lhat
such person will abstain from begging and co ecting donation
recommend to the State Government his unconditional release. The
State Governmenl may, on such recommendation, release such
person unconditionaily, and lhereupon Ihe lerm lor wh ich such person
had been ordered to be delained in a Certified lnstitution shall be
deemed to have expired.
I
Ptocedure on
ordet of detention
ot sentence of
imprisonment.
Medical
examihation and
detention oI
leprcsy patients
and mentalty
retardect pefsons.
CI"]APTER V
MISCELLANEOUS
24. (1) Subject lo the provisions ol sub_section (2), when a person hasbeen-ordered to be deraired in a Certilted institrrion lniei seiiton5.or Section 6 or Seclion g, the Court whicfl or.Oo"O tn" Jeierrio"n'shal,orlhwith forward him io lhe nearesl R"*irtrg C""tr"'*iii;copy of the order oi detention. The person shaf ff]"l."'rp* O" nundu"Oover tarO lhe CLstody o, the S.,pelntorrdenlol tne nece,v,.. C".,,I
a ld sha be delailed jn lhe Bece iv ng Cenlre uali, he rrJ"i- -
therekorn to a Certilied lnslitutror
(2) Wherl any such person has also been sentenced lo irnprisonntent,the Court passing lhe sentence of imprisonmenf shall i;rlfiwij;iorward a warrant to a jail in which ne is to Oe confineO anj snattforward hjm lo such jait with the warrani logether with a copy ol lheorder oldelealion. Aller lhe sertence oi rrrpr,sonrrent,s Itil,execJted, lhe Ol'icer execul 19 rl Snat rf detentton ,, a C"rti,,"OInstttulton io, any pe.iod rerrains lo Ee undergo.le by such pe.son,torM/ard h,m torthwilt- logether with the copy oflrc o.d"i 
"iJ"ru, ri""ro rne nearest Hece v;19 Centre and thereupo.) lhe prov:s,o,rs olsub-seclion (i ) shalt as far as may be prucii"aOfu, lppiy. - '- -'
(3) ln computing the period for whicl.t a person is ordered to be detajnedin a Certified tnstilution there sha be inctuo"o rf.," p"lJfol' *ii"nhe ls detained in a Receiving Centre under lhis section.
25. (l) Wl^ere rt aooears to lhe Stare Governr-ent r.ar any oeggar anOoftenders detained in a Cert fied lnstltution ,";";;";;',;;;;i;Co.,1 is of ursgl,.ld mird or a repe,. tne Slale Government mau ^\ar-oJde/ setting forth the g,ouods o, beliet tnu, ,n" O"qol, ,nj, ",
OllenderS;S OI urSOUnO .nind Or a leper, OrOe, t S rerr"o"vat fO amental hospital or leoer aSVtUm or other place ot sate custoOi, Io nekepl and lredled as the St;te Governmenl rna\,0trecr oL no lhp,erra ndpr o, t,re te,rr io. r hich he has been .rl","ol.L_ 
"J,u,""oor, i, on (he exp ratjon ot lhat rerm il is cerlift"o oy a laeOi"J Oiii.-uithal it is recessary ,or tne safely' o, tr,e D.SSa, j"O .,i".ou," oioiolne,s rhat he shoLr d be furlher deta,ned u;e, rneoical caie-ol "'
.- keatmenl, then until he is discharged according to iaw.(2) W_here it appears to the State Government thal the beggar afdolfenders_has ceased to oe ot Lnsound mr']d, or,s c.,re"d"ol Ieo.osvrhe SLale Goverlmenl shat,, by an orderdirec,"O,o fn" ,*,."..,,","charge oi tne beggar a,o orr"noe,s irir,i iua-o;-,;;;;;;;;.] :#Ysend hrrn lo lhe Cernfled trslitutior kom whrch h; *"";;;;;;""r.II lne beggar and oflender rs no ronger rrabte to be kepl i" ";r;;;,order him lo be dtscharoed
(3) Ihe provis,ons of Section 40 ot rhe N,4entat Heafth Acl, 1g87, andthe provisiors oi of Sect;on t 4 ot the Lepers Act. IBgS s.rt,;^;,,to every beggar ano o enders contined i.r a ,"ri"f n"*iir.riJ,i"lasyiurn Ljnde, suo-secl on l ) arter the expi^t.;;; ;;;;r;;;;'wnrcn ne was ordered lo be detained and fhe limadurrno whrnh aoegga'and offendets ts corfrned in a menlal hosoiralorieoersasylu.1 under lhal suo-seclion shall be recko*O u, pu.t o, ff,'"'plr"oior which he may have been ordered by the Courr io Oe oelirleal-
I
An'est ol petsoD
escaping trom
Receiving Centrc
or Certilied
lnstilution.
between Cedilied
lnstitullon and
lnstitullon ol like
naturc in
dilferent parts of
lndia.
Power to take
linger prints.
Seizute and
disposal ol
animals exposed
otexhibited tor
obtaining or
extorting alms,
Provided that where the removal oi a beg0ar and olienders due
lo unsoundn€ss of mind or leprosy is immediateiy necessary, il shall be
oper'r to the aulhorilies ollhe lnslitulion in which the beggar and of,enders
is detai|ied to apply to a Courl having jrrrisdict on under lhe t\4ental Heallh
Ac1, I987 or the Lepers Acl, 1898. as the case may be, for as immediate
order ol comoriltal to a mental hospilal or a lepels asylum uflil such
lime and lhe orders ol lhe State Government can be oblained rn ihe
matler
26. Any person who leaves a Heceiving Cenlre or a Certif ed lnslitulion
witflout llre permiss on olthe Superintendent thereoFor fails to relLrrn
thereto after lhe exprry ot the period o, absence permllted under
sub sect on {'l ) ol Section 2l , may be arrested by any police olficer
wllhout warrant or by an officer ol lhe Receiving Centre or Certllied
lfstilutiorl authorized in this behalf by the Slate Govemrnent and
senl back lo lhe Becerving Centre or Certilied lnstitution, as the
case may be.
27. (1) The Stale Government may dirscl any person detained ln a Ce(ilied
lnsl tulion 10 be kansierred lhereirom to any lnst tulion o, a like
nalure in any other parl of ndia:
Provided lhat no person shall be translerred under this seotion
lo any olher State withoul lhe consent ofthe Government olthat olher
State.
(2) The Stale Govcrnment may, in consultalion wrth the Superiniendenl
oi any Cerlilied lnst tulion, consent lo the lransier lo that Institulion
oi any person in respecl of whom an order of detention has been
made by a competent aulhority in any other part of lndla ol lhe
nalure ol an order under this Acl direcling him 10 be deta ned in a
Certified l.stitlrtion or institulion of a like nature and upon such
transler, lhe provislons ol lhis Act shall apply to sLrch person.
28. il ) Every person ordered lo be detalned in a Cerlilied lnstilulion under
this Acl shall at any time allow his linger prinls to be taken by the
Superinlendenl of Police or any olficer empowered by him in this
behall in any area lor wh ch a Superintendent of Police has been
appoinled and by the Dislrict Magistrale or any Olflcer empowered
by him in this behalf elsewhere.
(2) Whoever refuses io allow his finger prints to be laken under sub-
Seclion (1) shall on conviction b,e liabie 1o have his period ot detention
n a Certifled lnstitut on n01 exceeding lhree months conveded to a
term of imprisonmenl extending to a like pcriod.
(3) The senlence of imprisonment ordered under sub'sect on (2) ol
seclion 28 shali be executed in the same manner as a sentence
passed under Sect on 6.
29 {1) Any police ofticer or other person effecling arrest under sub.
secl;on (1) ol Section 4,the arresl of a person who was lound
begging may seize any animal with the sore,wound, iniury,
delormity or disease of which was exposed or exhibiied by such
person with lhe object oi oblaining or extorling alms
10
Ottences to be
cognizable and
non.bailable,
Persois deetned
to be public
servants.
Bonds,
Power to Make
(2) Ihe police oliicer or olher person allecting the arrest may rernove
such animal to any inlirmary for detention therein pending iis
production before a Court.
(3) The Courl belore which the person lound begging is brought
may direct ihat lhe anlrnalshall be trealed and cared lor n such
inlirmary Llntil it is,ii for dlscharge or lhat it shall be sent to a
pinlrapole, or, il the veterina.y oliicer in charge of the area in
which the animal s Iound or such other veterlnary olficer as has
been aulhorised by the rLrles made under Sectioo 15 ol the
Preventlon ol Cruelty lo Animal Act, 1960, certilies thar il is
incurable or Cannol be removed without Cruelty, lhat il shall be
destroyed and the Court may atso order ihat aiter release lrorn
the ini nnary, the anlmal may be conliscated.
(4) An anlmalsent lor care and treatment to an infinnary shait not.
unless the Cou( dlrects that lt shall be senl to a pinlrapote or
lhat ll slrall be deslroyed, be released lrom such place except
upon a cerli,icate ol ttS litness tor dischargo issued by lhe
velerinary otlicer ln charge ofthe area in which the inlirmary is
situated or suchother velerinary otttcer as has been authorized
by lhe Governmenl.
30. The oflences under Sectlons 6 and 1 1 ol th s Act shall be coonizab e
and non-bailalrle
31. All persons empo\,lered to perlorm any funct on by this Act shall be
. deemed to be public servanls wilhin the meantna of Sect oo 2j ol
rne l.d.a- Del.al Code,(a5 ot 1860/
32. The provisions ol Chapter XXX oi the Code of Criminal procedure.
I973. shall so lar as may be, apply lo bonds laken uncier this Act.
(2 ol r 974).
33. For the pLrtpose of appealaad revisjon uncjer the Cocje oI Crirninal
Procedure, 1973. an order ol detel,)tion under tl.ris Act incluciina an
order o, detention under Seclion 4. shatl be deenrecl 1() be a sentence
ol impflsonmenl [or lhe same periocl_
34.{l) The Slale Gove.nmenl rnay by notitication in lhe Ollioart Gazelle
and subiect 1o the condition ol prevrouS pub iCatlon, make .ules ior
carrying oul lhe purposds ol lhis Act
(2) ln particular and wilhoul prejLldice lo the generatily olthe loregoing
powers, such r!les may provtde ,Or all or any Of the lollowing matters,
namely: -
(a) the manner ol allhoaizing a purpose Lrnder claLrse (a) ol Seclron 2i
(b) lhe manner ol keeplng persons arrested under sLlb-section (3) oi
seclion 4 or Seclion 9;
(c) the manner ol rnaking summary inqurry under sub-seclion (1) of
section 5i
(d) the manner in whlch contribulion lor lhe maintenance ol a person
detained in a Certliied tnstilution may be o.dered to be paid under
sub-sectiorl (1) ol Section Bi
(e) lhe manner ol appoir'rling a Visiting Commrlree under Seciton 14i
(f) the conduct ol business by Advlsory Commr eesi
1l
r
(g) the manner n which lhe eilects and the money and valuabLes referred
to ln Seclion 17 shall be disposed oli
(h) the maoagemenl and discipline ofpersons rlelained in a Receiving
' Centre or-Ce,tiiied lnslilution including the imposition ol manual or
otner worX arrd the awardinq of punishment for breach ol any rule
made under this clause;
fit ii" aonaiiio"u ., oject to which Superintendent may direcl Iranslers
Llnder Section 20;
1l) the conOitlons suUiect to'4hich a person may be re eased on llcence
(k) the condilions subjecl
Section 22i
(l) the manner ol medical
(m) any other malter whlch
under Section 21;
to which a licence may be revoked under
examinalion ol beggar and ollenders;
js required lo be, or rlay be prescribed-
Removal ol
ditliculties.
(3) Every rule made under this sectlon shall imrnedra tely aiter il is made
be laid before the State Legislature it it is Ln sess on and ll lt is nol in
sesslon. ir the session irnmedlately iollowing for a tolal period ol
lourteen days !'!hich may be cornprised in one session or in two 
.
suc""ssiue sessions, and il, before the expill/ ot lhe session in wliich
it is so la d or lhe session imrnediately follo!rying' the House aglees
in making any modilication in lhe rule or in the annulmenl ol the
rule, lhe lule shall, therealter' have eitect only ln such modiiied
torm or shatlstanO annulled as lhe case may be' so' however' lhat
any such modiiicaiion or alroulment shallbe wilhout preiudlce to
rhe validity ol any fhing previously clone under that rule
35. li a[1y difliculty arises in giving ellect lo the provislons ol ihrs Acl'
the State Governmenl may by order published in lhe Oflicral Gaze!le
mak-. such provision or give such dlreclioll as aPpears to it lo be
necessary,or re'roving lhe dilticully'
By Order ot the Goverrror'
Tashi Wangdi, SSJS
Leqal Flemelllbranccr_culn-Secretary Law'
File No. 1 6(82)LD/97-2004
Plinled al Sikkm Govefinenl Ptcss
GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
Ganqtok wednesday 20'h March, 2019 No. 107
GOVERNMENT OF SIKKIIVI
LAW DEPABTMENT
GANGTOK
No. 3/LD/19
The following Act passed by the
assent of the Governor on 28'd day
informatlonr-
Date: 12.03.2019
NOTIFICATION
Sikkirn Leglslative Assembly and having received the
of February, 2019 is hereby publlshed lor general
THE SIKKIM PBOHIBITION OF BEGGARY (AMENDMENT) ACT,2019
(ACT NO. 3 OF 2019)
AN
ACT
to amend the Sikkim Prohibitlon of Beggary Act,2004.
BE it enacted by the Leglslature oi Sikkim in the Seventieth Year of the Republic of lndia,
as fol ows:-
Short title and 1.
commencemeni
This Act may be called The Sikkim Prohibition of Beggary
(Amendment) Act, 2019.
It shall come into force on the date of its publication in the
Olficial Gazette.
2. ln the Sikkim Prohibition of Beggary Act, 2004, ior section 25 and the
entries relatlng thereto, the iollowlng sha be substituted, namely:-
25 (1) Where it appears to the State Government that any beggar and
ofienders detained in a Certified lnstitution under any order oi a Coult
is of unsound mind, the State Government may by an order setting
forth the grounds of beliei that the beggar and offenders is ol unsound
mind, order his removal to a mental hospital or other place of safe
custody, to be kept and treated as the State Government may direct
during the remainder of the term ior which he has been ordered to be
(1)
(2)
Amendment ol
section 25
"Medical
examlnation and
detention ol
mentally retarded
person
l
detained or, ji on the expiration ol ihat term it is certified by a Medical
Olflcer that it is necessary for the safety oi the Beggar and Offenders
or of olhers that he should be further detained undel medical care or
treatment, then until he is dlscharged according to law,
(2) Where it appears to the Stale Government that the beggar and
oilenders has ceased to be of unsound mlnd, the Staie Government
shall, by an orcler directed to the person having charge of the beggar
and ofienders ji stlll liable to be kept ln custody and send him to the
Ceriifled lnstitution irom which he was removed or jl the beggar and
oflender is no longer liabLe to be kept in custody, order him to be
discharged.
(3) The provisions o{ sectlon 40 of ihe l\4enial Health Act, 1987, shal
apply to every beggar and ollenders conllned in mental hospilal under
sub-seciion {1)afier the expiration oi the period for which he was
ordered to be detained and lhe tlme during which a beggar and
oifenders is coniined in a mental hospital undel that sub-section shall
be reckoned as part of the period ior which he may have been ordered
by the Court to be deiainedl
Provided that where the removal ol a beggar and ofienders due
io unsoundness ol mind ls lmmediately necessary, it shall be open to
the authorities of the lnstiiuiion in which the beggar and ofienders is
delained to apply to a Court having jursdiction under the Mental Health
Act, '1987, for as immediate order of commlttal to a mental hospital until
such time and the orders of the State Government can be obtalned in
ihe matter."
K. C. Barphungpa (SSJS),
L.R-cum-SecretarY,
Law Department.
s.c-P.G. - 107/con. zJcazette /100 Nos./ Dtr 20.03.2019.
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM PROHIBITION OF BEGGARY ACT, 2004 (ACT NO. 4 OF 2006) AMENDED AND UPDATED UPTO MARCH, 2019. 

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