Tamil Nadu Prevention of Begging (Amendment) Act, 1994*
| [Tamil Nadu Act No. 44 of 1994] | [7th July, 1994] |
An Act further to amend the Tamil Nadu Prevention of Begging Act, 1945
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st July, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 344, dated July 7, 1994.
1. Short title.- This Act may be called the Tamil Nadu Prevention of Begging (Amendment) Act, 1994.
2. Amendment of section 2.- In the Tamil Nadu Prevention of Begging Act, 1945 (Tamil Nadu Act XIII of 1915.) (hereinafter referred to as the principal Act), in section 2, in clause (1), for the expression "but does not include soliciting or receiving money or food or gifts for such purposes as may be prescribed", the following shall be substituted, namely:-
"but does not include-
(a) earning a livelihood by displaying skills and talents by street artists and performers in the oral tradition, bards, jugglers and street magicians; and
(b) soliciting or receiving money or food or gifts for such purposes as may be prescribed.".
3. Insertion of new section 20-A.- After section 20 of the principal Act, the following section shall be inserted, namely:-
"20-A. Power to remit period of detention.- (1) When any person has been detained in a work-house or a special home, the State Government may, at any time, remit any part of the period of detention ordered under any of the provisions of this Act.
(2) The State Government may make rules providing for the conditions and restrictions subject to which remission under sub-section (1) may be granted.".