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-
1
CHAPTERI
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 Governmenlmay, by l.,lolificalion in Ihe Ofiic a Gazette, appoinl.
CHAPTERII
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 childwho-
(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 remainingin 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[ibutronin 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
2
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 lhe Juve, 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 BEGGABS
AND 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 oers arresreo to a Cour{ron shall la(e or send the perso. so
(3)
Ie-p,ouis,o"sor 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 rne person to be re"'landed ro such pJace u"d.r"i;t;;r;;; ' "conventent
(3) lr, on maj
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 lhan three 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 ol dependanls lo the guardian ccncerned and may give lhe beggar and olfenders or the guardian, as the case may be, an opportunity of producing 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 Aclis '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.
4
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.J tr 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,trn and 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
'adeov
r4) A1y order maoe L.r de, this se.ljon may be enlorceo,n U-e same manneras 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 oepcndenL on 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",_
"nu thebeggar ano oltenders.s dn ablF bodred m"rn"l,,roio","o u
"lnioo,i,,l repe. 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, cause lhe dependentpe.son to oe anesteo dnd Drougnf before rlseti ani ::.rsed to^be exami'led by a MeorcatOt,rcer._n"
","r,.,""r",ra" i""57o, .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.
5
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 under Seclio. 5 or Sec|on 6 or Section 9, is consiciered, whether on an appltcation made by hlm to the Slate Governmenl or olhen ise by ihe Slate Governmenl to be btinct a cripple, or olherwisu ,n"L,LLiy helpless. the Stale Government may order that he shall, ailer the oxpiry of lhe period oi his detention, be turther detained lndellrlt;ly in a Certtfied tnslitutioir;
Provided lhai lhe Siate Government may release any such inmate il any person whom the State Government consider"
"rli"Li" execLres a boro. wrth o, wilhoJlsu,eties as t1e Slarc Govetnmenl mav reqJ '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,or the 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, connives at or ercourages lhe employrnenl or lhe causing of a chiJd to solicit or recelve alans or whoever uses anolher perso; as an exhibit for the purpose oi begging shall on conviction. be pirnlsheo wilh lmprisonment tor a ierm to which may or extencl to tnree years ttut which 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 ancl may cerljJy any inslitution to be a Receiving Centre for Ihe pirrposes 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.nore Uerlt''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 include provision for the leaching ol agricullural, induslrial and otherpursuits and for ihe generaled!ca|on and medical car; oi the lnrnales.
(2) Every such Certjfied tnstilution sha be under the charge ol a S!Derinlendenl.
14. For every Beceiving Centre and every Celified lnstitu|on, the State Government 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 nol exceediirg 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 due rolrce,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 lnslilulion lhro!gh Superinlendenl or such other officer as the State Government may speciiyl
(b) adv se lhe Stare covernment through the Superinlendent as regards lhe 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 but shal acl under the direclion ol lhe Superintendenl.
(2) Every Feceiv ng Centre and Cerli{ied tnstitullon shall, alleasl once in every six months be inspected by the Visiting Commiltee. 17. The Superintendent of a Feceiving Ceotre or a Certilied lnslilution mayorder thal any peTSOn recelved n lhe Receivjng cenke or
Cedified lnstitulion shall be sea.ched, thal he sha
-be
cieansed,
thal his personal ellects shall be inspected and (hal any money or
valuables iound with or on the person shall be kept in the custojy ol
the Superintendent, and ihat any eflects other lhan rnoney or
valu.rbjes so found 54alt oe otspose0 ol rn lhe presclbed rranner
Whe'e an order oldele,1tton is passed by lhe Courl dgairsl any
such person, the Superinlendenl may order lhat any rioney or
valuables round with or on lhe person shaI be disposed oi ]n the
prescribed rnanner. Where lhe Court passes an order oiher than an
order ol detention wjlh regard to any such person, his money and
valuables shalJ be relurned to him and it hls ctothing has be;n
destroyed, he shall be provided wtlh fresh ctothing. ihe expenses
ol prov ding such ctothing sha be paid oul of nro;eys provided by
the 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 and
Certified lnstjtulions under this Act shall be subject io such ru{es ol
managemer]l and discipline, including the imposltion ol manLralor
other work and-lhe awarding of punishment for breach oi any sucir
rules, as may, from lime to time, be presoribed.
19. (1) Without prejudice to any disciptinary action that may be taken under thissecl on immediately preceding, the Superinlendent or the lnspector may report to the Court the case of any person deiained in a Certified tnstitulion who habitualty anO wittutiy OisoOeys or neglecls to comply wilh any rule referred to in that sectio; and the Coun may lhereupon, i, satisfied thal lhe person has wilfully
7
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
8
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 has been-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"O over 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 snatt forward 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 anO oftenders 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 a mental hospital or leoer aSVtUm or other place ot sate custoOi, Io ne kepl 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,""o or, 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 heis 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.osv rhe SLale Goverlmenl shat,, by an orderdirec,"O,o fn" ,*,."..,,","
charge oi tne beggar a,o orr"noe,s irir,i iua-o;-,;;;;;;;;.] :#Y
send 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"l
asyiurn Ljnde, suo-secl on l ) arter the expi^t.;;; ;;;;r;;;;'wnrcn ne was ordered lo be detained and fhe limadurrno whrnh a oegga'and offendets ts corfrned in a menlal hosoiralorieoers asylu.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
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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 Govemrnentand 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 inthis behallin 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
11
r
(g) the manner n which lhe eilects and the moneyand 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 Section21;
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 aiteril is made
be laid before the State Legislature it it is Ln sess on and ll lt is nolin
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 olthe
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 preiudlceto
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
12
GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
Ganqtok wednesday 20'h March, 2019No. 107
GOVERNMENT OF SIKKIIVI
LAW DEPABTMENT
GANGTOK
No. 3/LD/19 The following Act passed bythe 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
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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 beggarand 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 beggarand 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 beggarand 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 ofiendersdue io unsoundness ol mind ls lmmediately necessary, it shall be opento the authorities of the lnstiiuiion in which the beggar and ofiendersis 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 obtalnedin 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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