1971 : Havana Act 91 PREVEN~ON OF BEGGARY 59
THE HARYANA PREVENTION OF BEGGARY ' - ACT. 1971
Sections :
Page I . Short Li~le. extent and commencement.
2. Dcfinirions.
3. Power lo arresl.
3. Summary inquiry beforc dctcntion. 5 . Penalty for bcgging after detention.
6. Power of Courl ro detain dependenrs.
7. Rep~r t OF Medical Officer beforc comminal.
8. Punishment for escape from Certified ~nslilution. 9 . PcnaIry for employing persons for begging.
-
10. Bonds.
11. Appeal.
12. Power to release.
13. Rccepcion Centres.
14. Cer~ified Institutions.
15. Search in Reception Centres and Certified Institutions
16. Managemenr and discipline.
17. Disciplinary imprison men^.
18. Appointmcnt of Chief Tnspcctor and othcr aulhorities.
19. Transfer from one Reception Centre or Ccrlified hstirurion lo another.
2 1. Revocalion of licence.
22. Procedure on order of detention or senrcnce
nf iniprrcnnmenr
1
60 PREVENIION OF BEGGARY 11971 : Haryana Act 9
, .<,
, ,
. -
23. Medical Examination and detention of leprosy patienrs and lunatics.
. I
24. Transfer between Ccnified Institulions.
25. Seizure and disposal of animals.
26. Offences LO be cognizable and non-bailable.
27. Persons to be deemed public scrvanrs.
28. Visiting Committee.
23. Advisory Commitlee.
30. Protection of aclion taken under this Act.
31. Power lo make rules.
32. Removal of diff~culties. Page
2
1971 : Haryana Act 91 PREVEN'I'ION OF BEGGARY , 6 1
ITHE HAYANA PREVENTION OF BEGGARY ACT, i97i
W ~ K Y A N A ACT NO: 9 OF 197 ! 1-
. , , ,
[Received the asset11 of the Ga~ler~tnr of Horyuna orz rJle
15dr of Mnrcl~. 1971 ntldfirsr pablishcd in tile iiatynrla Govern~t~etlt Gazette (Extrrrorditrary), of iW(irch 18, 19711
AN
ACT
to provicle for the prevenlion ofn'heggit?g, deret~tion, training and enrploy~netrr clfheky=yat-ts atld rkeir deperldenrs in Cerrified I~z,rrituiior~ crrlil lhe oilsfody, rriul u~~dprinishrr~utr~ of beggar oJfe11de~'s.
4 ----
Whethcr repealed or otherwise
- affected by ~ c ~ i s l a l i o i
Amended by Hnryana Ac: 27 or 19752
1
Year
-
1971
~ E - i l enacted by the Lcgisli~ure of the Sta~e of Hat-yana in the Twen ty-second Year of the Republic of India, as follows :-
1 . ( I ) This Act may be called theHayana Prevention of Beggary Short title, Act, 1971. cxtent and
. . . commence-
(2) It extends to [he whole of the Slate of Haryana. ment.
2
No.
9
(-3) It shall come into force i n any area of the State, on such date
or- dates as the State Government may by notification dppoint in this behalf
for that area.
3
Shorl titlc
The Haryana
Preven~ion of Beggary
Act, 1971
2. In this Act, unless the context othewise requires :- Dcfi~~itious. ( u ) 'Lb~ggilr'l means any person who is found begging ;
1 . For sratcmcnr ilf Ol~jects and Reasons, see Haryana Govcrnment Gazette (~xtraothinar~) , 197 I , page 167. '
2. For srutcmcn1 o f Ol~jjecls and ~ z i i ~ o n s , sic tjnrynna Government Gazelte (EX traordinnl-y). dalcd the I X-7- I 975,.1>lrgr: 840. , ,
3
(b). "bcgg ing" means-
( i ) soliciting or t-eceiving alnls in a p,ublic place whethe:.
or nct under any pretcnce, such'as 'singii~g, dancing, fortune-telling. perfomling tricks or seIling articles
( i i j havi ng'no visible means of subsistence and wandering
about or remaining in any p~~b l i c piace i n such condition or manner as makes it likely that the person doing so exists by soliciting or receiving alms ;
(iii) enwring on any privaie premises for the purpose of , , - soIicitjng or receiving nlnls ;
(iv) exposing or exhibiring, with the object of obti~ining or
extor-ti~g alms, any sorc, wound, injury, deformity or disease whether of a human being or of an animal ; or
(17) allowing or~eself to be used as an exhibit for the purpose
oFso1iciti:lg orreceiving alms ; , but does not include so1icitir:g or receiving money or
food or gifts for a purpsoe authoiised by any law, or authorised in thc mahner prescri bed ;
(c) "Ccni tied Insti tuiion" means any institutjorl which the State
Government provides and maintains for the detention, training and employment of beggan and their dependerlts and includes a Cerlilied Home and Specj a I Home ;
(dl "Certified Home'' mcans a home certilted by the State
Government or by any subordinate autllority empowered by i t in this behalf to be a fir place for the reception and
detention of beggars, suffering from leprosy or any other infectious or contagious disease notified in this behalf by
the State Guvanmenr ; ('1 "Chief Inspector'' means the person appointed to be the ' Cl~izf Inspector of Certified Institutions under section 18.; ![fl "chi Id" means a child as defined in clause (d) 01' sc.cr ion 2 of the Hi~ryana Children Act, 1974 ; j
. I .
4
1971 : Haryana Act 91 PR evtiNTloti OF REGGARY 63
(g) '.Court" means the court of a Judicial Magistrate of any. class exercising criminal jurisdictio~~ in the area in which . this Act is in force ;
( h ) "Guardian" means a pcrsun who looks afts.r or takes carc of 3 chjld in Ehc ahscnce of, or in tllc evcnt of the death
o l his parenls ;'
. -, 8 , - -.
(i) "I mpri so~~ment" means rigorous or simple imprisonment as described in secrion 53 of the India11 Penal Code, 1860
(XLV of 1860) ;
( j ) "Parent" means the fathkr or the mother of a child ;
(k) "Police Officef' means a police officer no1 below the r3r.k of an Assistant Sgb-Inspector ;
( I ) "prescribed" means prescribed by 'mles midc under this Act ;
( m ) "Probation Officer" means an officer appointed to be a
Probation Officer under secrion 18 ; - .
( t i ) "public place" mems and includcs any place or precincts thereof to which for the time bcing rhe public have or are permi ttcd to have an access, whether on payrnenr or
otncrwise and includes a passenger bus ;u~d a railway compartment ;
(01 "ReceptionCentreWmeansan institution farthe reception and temporary detention of beggars provided by the Statc Government, or certified to be such under section 13 ;
( p ) "Special Homc" nlcans a home notified by the Stare
Govcmment as saitabIe for the reception and detention of beggars. not physically capable of doing manual labour but not suffering from leprosy or any other infectious or
contagious disease ; and x
I
(y j "Srlyerinte'iidenl" means a Superintendent of a Reception Centre or a Certified Institution, as the case may be.
3. ' ( 1 ) Any Police OCl'iccr or orher persorl authot-ised iri this ~ r , w c r to
behalf by the Statc Government rnay a]-rcst wit houl wdrranl any arrcsl.
beggar :
h
5
h4 PHEVENTION OF BEGGARY El971 : Haryana A d 9
. Provided that no person b u n r l begging on any premises, not bcing
n public place shall he so arrcsted or shall be liable to any PI-oceedings
undcr this Act except on a complaint made by the occupier of such
premises . ( 2 Such Police Officer or other pcrson shall take or scnd the persou so arrested to the ncarest police sta~ior:
Provided that the other pelson may hand him over to a Police Officer
i f he finds it convenieni.
(3) The provisions of '[section 57 of the Code o f Criminal Procedure, 19731 shall apply ra arrest made under [his seclion and the officer-in-.charge of the police station shall cause the arrested p&son lo be
kzpt in the prescribed manner until he i s brought before a court.
Sumrnary 4. ( I ) Where a person i s brought before a court under section 3, inquiry the court shall make a s u m m a y inquiry in h e pmcribed manner as regards before
detenlion. the allegation that he was found begging.
(21 if the inquiry rcferred to in sub-section ( I ) cannot be
cornplered forthwith, the c o u i ~ may adjounl i t Prom lime to time and order
the person to be remanded to such place and custody rls may be coflvenient
or release him on a bail bond, wiih or wilhout sureries.
(3) IF on ma king the inquiry refen-ed to in sub-scclion ( I ] , the court i s not sali sfied that the person was found begsing it shall order that such pcrson be released forthwith.
(4) If, on making rhe inquiry referred to in sub-section ( I j, the court is satisfied that such person was found begging i t shall record n finding that the person i s a beggar and convict him accordingly. (-5) The court shat l order the ,person convicted under sub- section (4) to be detained in a Certified Institution i n accordance with
the provisions of section 7 for a period of not less than one yew and not more than two years :
Provided that if the court is satisfied from he circumstances of the case that such person i s nor likely to beg again, i t may release him
;~fter due admonition on a bond ,for h i s :tbstaining from begging, bei-ng executed with or wi~hour sureties, as rhc court may require, by the beggar or any other person whom the coult cor~siders suitable :
P~~ovidcd rui-ther that i t [he beggirt- is a minor, the bond shktll bc
with sureties. ,
I. St~bs~iruted hy Harpanu .l\cl 17 r i t 1975.
6
1971 : I3arl)'m-m Act 91 PREVENTION OF DEGGARY 65
(6) 111 passing an order under this secrion, thc coun s!~i~Il
have regard lo tlie following considerations :--
( a ) the age and character of ~ h e beggar ;
(bi thz circurnslances acd conditions in which the beggar
i s livi?g;
(c) report., if any, made by the Probalioa 0 ft'rcer ; and
(rl) such other matters as may. in the opinion of [he court,
require to be taken into cons id era ti or^ in the interest of thc beggar.
(7) The report o l thc Probation Offices or any other repc-,rl considered by the court shall be treated as conildential :
Provided that i f such report refatesto the character, health or conduct of, or the circumstances and conditions in which: the beggar is living, the
court may if i t thinks expedient so ro do communicate the suhstancc
thereof to thz beggar or, i f thc beggar is dependen1 to his parents or guardian, if any. and may give the beggar or the-parent or guardian, as r he c:ue may be, sn opporttinity of producing evidence which m3y be relevan1
to the matters sated in 1 he repart.
(8) ' A copy of [he order made under sub-section (5) shall be
sent forzhwith by the court to the Chief Inspec'tor.
(9) Notwithstanding anything coaiained in this secrion, when theperssn found to bea heggarasafo~saidisachild, thccotirrshnll not
make any order under sub-section (5) but fonvard the child to ' [a Board constituied,under section 3 o f the Haryana Children Act, 19741, for bcing'dealt with ui ld~r hat Act. For the purposc of ascerlnining thc-age
of the beggar, the court may, if ncccssary, cause him ro he examined
, . by a medical officer.
5. ( 1 ) Whoever having been previously detained i n a Ceflified Penalty Institution in accordance with' the provisions of section 4 i s found begging begging again shall on convicrion be punishable as is hereinaftcr dcrenlio provided in this section.
(2) When u person is convicted for the second time thc courl
shall order him LO he detuincd in a Gel-ti fled I~~slitution for a period not less
than one year and not more than three years.
7
66 PRBVENTIOK OF BBGliARY [I971 : Haryana Act 9 Powcr n:'
court to
d m i n
dcpendenrs.
Report of
Medical Officer befta
cornmiltal.
, , , , . (3) When a person i s convicted for rhe Lhird or subsequent tihc, the court stla11 ordcr hi ) ; in be detained lor a period of five years in the Certified Institution and m:ly crmvert any per%d of such detention, noi exceeding one year, in to a sen tenceor i mprisonrnen t :
Provided ha! the total pct-iod,of detention 'and imprisonr~cnt, i f
any, shall no; exceed five years. . , , , (i. ( l j ,When the courl has o~.de[.ed [he detention of a bcggai- in a Cenlfied Institution under section 4 or-scction 5 , i t may after making such inqui~y as it thinks fit, order any person who is wholly dependent on such beggar to be dctaillrd i n a ~elfified'lnstitution &r a like ycriod :
Provided that before such an orcier is made such dependent or his
exen& or gu&-dian,if any, as the case may be, shall be given an opporiunily
of showing c a q e & h i it should not be made.
, ' . , 0 . ,
. (2) Where, , , . thz dependent person is a child above the age of
five years, the cqurt shall .:onyard him to '[a Board constirutzd under
section 3, of the Haryana Chi,ldlmen Act. 1974, for being dealt with under that Act.] -.,
I . .
7. ( I ) he. i-ourt. which finds a person to be guilty under section 4 or section 5 shrill, beforc passing any sentence of his committal to a
:e Certified Institution, send such person ro the medical officer incharge of the local civil Hospital or to \he medical officer attached tu s Ceriified
Institution, if any, and cali for a report ;bout his age, physical capacity for ordinary manuill libour and also whether'he is suffering from any infectious or contagious disease. . . , . - , ' . : , ( 2 ) If I he rncdical officer ~err i f er that t h e saidrperson is not a child, is physjcaily capable of ordir~nry manual labouiq, and is not s,uffering from any infec~ious or contagioui di,sease, the court shall pass a sentence for a committal of such person to a Certified Institution.
(3 ) If the medical officer reports that the said person is physically incapable of ordinary manual labour bur is not suffering from any infectious urcontngious disease, ~hecour~ shall pass a sentence
for committiil of such person to a Special Home.
(4 ) if the medica! officer reports that the said person is suffcting from any infcctious or contagious disease, the court shall pass il srnwncc for co~llrniltal of such person to a Certified ~orne.'
I . Suhs~i~uted by H-laryana Act 27 nl' 1975. .-.- -
8
1971 : Haryana Act .9] PREVENTION r3F REGGAKY 67
8. Whoever escapes, rrorn a Certified Institution Lo which he
, . 113s been committed cn conviction under the provjsjons of this hat
before thc expiry of [he period for which he has hecn cotnmi [led, shall be punishable with imprisonment which may cxrend to ihree months.
9. Whoever employs -or causes any person lo solicit or receive
alms, or whoever having the custody,'charge or care of a c.hild, connives
at or enc,ourages the ernpluyment or the causing nf a child to solicit or receive alms or whoever uses anorher person as an exhibit for the pulpose of begging, shul l on convictiun be punished with imprisonmefit for a tertn which may extend to thrcc years but which shall not b: less than one year.
10. The provisions of '[Chapter XXXIII 01 the Code of Criminal Procedure, 19731, shall so far as may be, apply LO bonds taken under
this Act. ,
. .
11. An appeal or revision shall lie as provided in l(Ckapters XXTX
and XXX of the Code cf Criminal P~qocedure . 19731, from ally order of
'detention made under :his Ac 1. The period of dcten tion shall be deemed to be a sentence of imprisonment for thc samc period. .
12. If the State Government at any time, of its own mution or on application made to it, is sgtisfied that a convicted undcr section 4 or sec~ion 5 and cornmittcd tn a Certified institution bas been cured
of the disease or is in ;I f it slate of health lo earn his living ar is otherwise
fit EO be discharged before the expiry of rl~e period for which he has
been committed, the State Government may by order, direct that the persor: so detained shdl he I-eleased subject to such rest~ictions and
conditio~ls, i f any, as mzy, be specified in the order.
13. The State Government may provide and maintain one or more
Reception Centres at such place or places us i t thinks f i ~ , and may certify any institution to be a Reception Centre for the purposes of this Act.
14. ( 1 ) The State Government may provide and maintain one ar
more Certified Institutions at such place or plzlccs as i~ rhinks f i ~ , and
: may certify any institution to be a Certified Institution for rhc purposes of this Act. Any such Certified Ins~itution may also provide for the :teaching bf agricultural, industrial and other pursuits, and for the ~encix l education i nd medical 'care of the inmates. ,
1. Subsfitu~ed by' ~ r i r ~ a n ; r Act 27 0 1 ' 1975.
Punisttmt:
for cscapl I'cna~ry' fr
employ in; pcrsun Tor
bcg g ing .
Bonds. Appeal. Power ~o
rctcuse. Rcceptio Centres.
9
68 PKBVFK'TiON OF BEGGARY [I971 : Haryana Act 9 Search in
Recep~ion
Cen trcs and Clcrtil'ied lnstilutions. Management arid
discipline.
Appuinlmcnl
of Chicf lnspecrrlr and rlthcr iluthr~ritica. (21 Every Ce~if icd Institution and Reception Centre shall
be under thc charge of a Superi~itenden~.
15. The Superintendent of a Reception Centre or a Certified fnstilutian may ,orde.r that any pcrson reccived in the Reception Czritrc o ~ . Cer~iFied Instilutii)t~ shall he searched, cleansed, that his pel-sonal
effects shalI be inspected, and thal aily money or valuables found with
or on the s;~irl person shal I he kept in the custody of such Superi ntcnclenl, and that any effects nther than money or valuables so found shall bc
disposed of in the prescribed manner. Where an order of detention is
p s s e b by the court againsr any such persoll, rne Superintendent may
order that any morlcy or valuables found with or on the sitid person shall be disposed of in the PI-escrihd manner. Where ?he court passes 3n order other than an order of detention with regard to any such person,
his money and valuables shall be returned :o him and if his clothing has been destroyed, he shall he provided with fresh ciothing. The
cxpenses of providing such clothing shall bc borne ,by ihc State Government :
Provided [hat a female shall be searched only by a fekale with due decency.
16. Persons remanded to, 01- detained in, Rcceptio~i Centres and Certified Institutions-under this Act sha!I be subject to such rules of
management ancl discipline including the imposition of mar!ual or other ,
work and awarding of punishment as may, from time to time, be
pies~ri bed. . .
17. Without prejudice to ally disciplinary action that may :bt:.
taken undei the secrion imrnediatdy preceding, the Chief Inspector, the Inspector.or Superintendent rnay report tc the court the case of any
person detained i n u Certified Insti tutio~l who wilfully disobeys or
neg!ects to comply wit!] any rule referred to in that section ; and the
court may thereupon, i f sntified that the said person has wilfully
disobeyed or neglected to comply with any such rule, convert the balance of rhe period of his derention i n a Cerlified Insti~u(ion or part
thereof into a term of imprisonment.
13. ( I ] bor carrying out the purposes, of this Act \he Slate
Government may appoint a Chief Inspector of Certified Institutions,
Inspectors 2nd such numbcr of ~ s s i s i a n t Inspeclors nnd P~ubarion
OTficers as ii tl~inks f i t to assist the Chief Inspector, and every pe!son
so appointed to zlssisl rhe Chief Inspector shqll huvc the powers, and pel-form sllch o f rhe dr~r ies n l the Chicf Inspcc[or, ns rhe S la te
10
1971 : Haryana A d 9 3 PREC'ENrION BEGGARY 69
Government may direct, but shall ; ~ c t under the dircctions of the Chief Inspector-.
(2) Every Certified Institution shall, ar least once in evcly six
months; be inspected I>y the Chief Inspe-ctor.
19. (1 ) Subject lo candi~ians prescribed, thc Chief Inspector may
I direct any person detained in a Reception Centre or Cer1ifie.d institution to be transferred thercfrorn to another Rczcp~io~b Centre 01- Certifier1 Institution ill the State :
Provided that the total period of detention of such person shaII i n no case be increased by such transfer.
(2) 111 directing such transfer the Chief Inspector shall have
regard to the medical certificate and the dircctions, if any, made hy the S tnte Government, or court under seclion 23.
20. (11 Sub;cct to such conditions as may be prescribed- ( a ) [he Chiel inspecror or the Supriintendenr of Ihc Ccrrified 1nsritul:on may at any time grani permission to 3. persoil detained ir! rl Certified Institution LO absent himseif for short periocis : and
( b ) the Chief Inspector may at any time release such person conditiunaily and issur: him 1: licence thei-efor.
(2) Any such licence shail be in force until the expiry of the
tern1 for which the person was ordered to be detained in a Certified Institution, unlcss sonner revoked. ,
(3) The period during which such person is absent from ;i Certified Institution by permission or by licence as aforesaid, shall,
for the puvose of computing his term of detention in a Certified Inslitution, be deemed to be part of h is detention.
21. (1) Subject to such conditions as may be prescribed, the Chief lnspector may ar any time revoke licence issued u:lder section 20, and
thcrcupon the relc:ised pervon shall be detained in a Certified Instjtulion
until the expiry of the term for which he had been ordered to be detained.
Tronsfe from 01 Recepti Centre (
Ucrti fie,
Instiluli anulher. ( 2 ) For the purpose of this section the Chief Inspector may, if necessary, cause the released person to be arrested and sent ro the nearest Reception Centre togelher with a copy of [he ordcr of detention, and thereupon the provisions of sub-section ( I ) of scctior122 m;ly apply.
11
70 PREVENTION CIF BEGGARY 12971 : IIa1'yana A i t 9 Procedure
on ardcr of cletcnlior~ clr
senrcncc of
impnsan-
ment.
Medical Examination and delen- rlon of leprosy paticnt~ and lunnlsics.
22. (1 ) Subject to the provisions of sub-section (2) when a person
has Seen 01-dered to be detained in a Ce~zified Instiiution under section 4, seciien 5 0;- sect io~~ 6, the court which ordcrcd the detenrion shall forthwil'n forward him ro the nc'mst Recepiion Cetl~rc with a copy of thc order of detention. The person shall thcrzupon bc handed'over to the custody of the Suprintendcdt o l the Receplion Centre and shall be
dctained in the Reception Centre until he is sent [here from to a Certifkd Institution.
(2) Whcn any such persor! has also been sentenced'Lo
inlprjsonnlerit under sub-section (3) o f scclion 5, or section 17; the
coui-t passing the scntcnce of irnprisonment shall forthwith forward a wan-ant to a j a i l in which he is to be confined and shall fonvard him LO
such jail with thc warrant tosether wi tll a copy of the order of detention. After the sentcncc of imprisonment is fully executed, the' officer
executing i t shall, if detention in a Certified Institulion for any period
remains to be undergone by such person, forward him forthwith together with a copy of rhc order of detention to the nearest- Reception Centre,
and [he-reupon the provisions of sub-section ( 2 ) shall apply.
(3) In computing ihe period for which a person is ordered to bc detained in a Cerlificd lnslituiion thew shall be included thc period for which he is detained in a Reception Centre urrder this section.
23. ( I ) Where i r appebrs to the State Government that any beggar detained i n a Certified Institution under any order uf a coi~rt i s of
unsound mind or i s a leper, the State Gdvernnient may by any orcler settir~g forth the grounds of belief that the beggar is of unsound mind or a leper order his removal to a mental hdspital or leper asylum or
other place of safe custody, there to be kept and trested as Stale
Government direcis during the remainder of the term for which he has
been ordered to be detained or , i f on the expiration of that term i t is certified by a medica! officer tha~ it is necessary -for the suftLy of the beggar or of others that he shduld he furth=r detained under medical care or treatment, he shoi11d be detained until he is discl~;~rged according to law.
(2) Wherc i t appcars to thc ~ i n t c Govc~nmcnr that the beggar
has ceased to bc of unsound mind, or is cured of leprosy, the State
Governmenr shall, if he. i s no longer liable to be k c p ~ in custody, order him LO be discharged. In c;lsc the beggru- i s slill liable to be kept i n
custody the Statc Governmen[ shall, by an order direc~ed to the person having charge of the bcggar, send hirn ro the Cc~*~ifictl Institution from
which hc w:ls I-ernovcd.
12
1971 : Hary ann Act 33 PREVENTION QF BEGGARY 7 1 (31 The provisions of section 31 of the Indian Lunacy Act, 191 2, and the provisions of section 14 of the 1,cpers Act, 1898, shall
" apply lo every I~cggar confined ir! a mental hospital or lcper zsylum under sub-section (1) after the expiration of the period for which he w;ls ordered to bc deoained ; and the time during which a beggar is
conf'ined in ;a menial hospital or lcper asylum under that sub-section
stiall be reckoned as part of the period for rbhich he may have becri or-dercld by the Court to be dctained :
L
Provided [hat where :he removal of a beggar due to unsoundness of mind or leprosy is immecliateiy necessary, i t shall be open to the :wthorities oPrhe inshrutio~l in ivhicll the beggar is delaincd to apply to a court having jurisdiction under the Indian Lunacy Act, 1912, or the
LRpers Act, 1895, as the case may be, for an immediate order of fiis
committal to a mental hospital or a lcper asylum.
24. (1) The State Government may direci any person detained Transfel
in a Certified Institution to be transferred therefrom, to any Ins ti tution beween
of a like nature in any other pad of India in rrspcct of which provision Ce"ifiec
simiInr to that in the State of Hmyana is made by the State Government Ins~itutil
of that part under any law in force therein :
Provided that no person shall be transferred under this section to any other'State without the consent of the Government 01 rhai other
State.
(2) The State Government may, in consultation with the
Superintendent of any Certified lnstiturior~ consent to the transfer to
that Institution of any person in respect of whom an order of detention
has been made by a compctent authority in any other part of Jndia of the nature of an order made under this Act directir~g him to be detained in a Certified Institution or Institution of a ltke nature and upon such
transfer the provisiatls of !his Act shall apply to such persons. .
25. ( 1 ) Any Poi~ce Officer or other person effecting, under sub- Seizure
sec(ion ( I J of section 3, the arrcsi of a person who was found begging dis?osal rnay sene any animal the sore, wound, injury, deformity or disease of "Oirn"'":
which was exposed or exhibited by such pel-son with rhe object of soliciting or receiving aims.
(2) The Police Officer or other person effecting the seizure may rcmove such animal to any infirmary appointed under section 35 of thc Prcvcntion of Cruelty to, Animals Act, 1890, for detention therein
pending orders n f the Cou1-t under sub-section (-7) :
(
13
72 PREVENTION OF' BEGGARY [I973 : Haryana Act 3 Offences lo
be cogni -'
zahle hr~d non-bailable. Persons to be decmed pubIic servants. Visiting Cornmittcc. Advisory
Cornmi t~cc. Provided that the other- person n a y hhncl over the seized animal
to il Police Officer i f hc finds it cunvenien~. 1 .3 ) The Court befclrc which the person found begging is brought may direct that the animal shall be: treated and cared for in such infirmary
until it ins fit for discharge or that i t shall be senr to n pinjrapole, 01. i f the veterinary officer incharse of the area in which the-animal is found or such other veterinary officer as has heen aulhorised by the rules made
under section. 15 of the Prcvtr.r~tion of Cruelty to Animals Act, 1690, ceflifiw that it is incurable or cannot be removed without crue!ty, that i t shall be
destroyed ; and thc Court may also order that ntier reIea,cefrom rhe intinnary
ihc animal may be confiscated.
, .
(4) An animal sent for care and trealment to any infirmary shall
not, urlless the Court directs chat it shaIl bc sent ro a pinjrapole or rl';at it shall be destroyed, be released from such place except upon a certificate
o l i ts filness for ciischarge issued by the veterinzry clfficcr incharge of the area in which ihe infirmary i s situated or such other veterinary ofiiccr as has been au!horised by rules made under section 15 of the Prevention of
Cruelty to Ani~na!s Act, I SgO.
26. The ,offences under sectioils 5 and 9 of this Act shall be cognizable and non-bailable.
27. A11 persons empowered to perfomi any function under this Act
s i~al l be deemed td be public servants within the meaning of the Tndiar~
Penal Code, 1860 (XLV of 1860).
28. For every Certified Institution, the State Government shall appoint a Visiting Committee in such manner as may be prescribed and assign such powers, duties and functions to the Committee as may be prescribed.
, ,
29. If) The State Government may,for the whille or m y part of
the State. consti tuke an Advisory Committee consisting of such pcrsons,
not exceeding elevcn in numbcl-, as i l may appoint:
Provided thal, where a lucal authority has agrccd to render such financial assistance as the State Govcrnrncnt m i y consider, proper in
each case, fnr the rnaintenancc of Cc~lified Institutions in which beggars
from Ihe area subject to the jurisdiction of the local aurho;ily are
14
, deiained, the State Gcjvemment shaI! zppoint such i;r;mbcr of peiSGns as it deems fit on the Advisory Committee for such area representing - thc local authority.
(2 ) The Advisory Committee constituted under sub-section
( 1 ) in any area, or any member thereof, may visit at all reasonable
times any Certified Institution, in which beggars from that area are
detained.,
I .
(3) The Advisory Comrnillcc may also,- (a] lender advice as regards management to any Certified Institution through the Chief Inspector or such orher
officer as the State Government may specify ;
( b ) collect subscriptions cowards the recurring as well as
non-recumng expenses of any or all Certified
institutions within the local area or one in which beggars from that area are detained, and disburse the
collections i n ihc prescribed manner ;
(c) advise the State Government, through the Chief
Inspector, as regards the certification of any institution as"a Certified Insti totion or thc decertification of any Certified Institution within the
area ; and {d) advise the State Government generally on the working of this Act in that m a and particularly on any point
referred to it by the Chief Inspector or any other
officer specified by the State Government.
30. No suit, prosecution or other legal proceedings shall lie Proteclio11 of against any person empowered to perform any funclion under this Act action taken
for anything which is in good fkth done or intended to be done under undc' this .4ct. Act.
31. ( 1 ) The Stale Government may, by notification and subject Power ru totheconditionaf previouspublication makerules forcarrying out makerbles-
the purposes of this Act.
I I.
t < . . (2j In particular, and without prejudice to the generality of the foregoing power, such ruIes may , . provide for,-
, . , - , (a) the manner of authorising a purpose, under clause (a]
. , . - - ofsection2; r'
15
I ; . . , , . . ,.. - :<;. ;*. I
PR~vENnon OF BEGGA~Y ' 11971 : Hary ana Act 9
. . - . , -. . ..
[ b ) the manner of keeping persons arresred dr"an1rn'~ls scized under sub-section ( I ) of section 3 or sub-
section ( I ) of section 25, respectively ;
, . I .
( C ) the, manner of making summary inquiry under sub-
section ( I ) of section 4 ;
(dl the manner in which and the place at which the persons.
sente~lced under section 5 and section 17 shall scrvc
their periods of imprisonment ; - , , . . ., . .. -
{e) the manner of medical examination of beggars ;
, ,
u] thc Ilianner in which the effects x d the money 2nd valuables referred to jn section 15 shall be disposed ' _ . . I... : , :
of ; , . ' , . .
(g) the management of Certified Institutions, the detention '
of persons commi tted t'o them and h e maintenance, care, treatment and instructions of such persons including all
. matters relating to their labour and gcneral conduct ;
(h) the management and discipline of persons detaincd in a Reception Centre br Certified Institution including the imposition of- manual or other work and the
awarding of punishment for breach of any rule made
under this clause ; , ,
(i) the powers and duties of the officers appointed under section 18 ;
(jl the conditions sub,j&t t'o which the Chief Inspector may
direcl ~rmsfers'under;aection 19 ;
(k) the conditions subject t6 w'hic h a person may be released
' , on licence under set tioi 20 ; ' , , ,"
(1) the con& tions subjecr, to which a liccncc may be revoked
, . c
under section 21 ;. . - ,. . , : . , I . . . , ,
(111) the discharge of persons from Certified ~nstitutions:;
(n) the nature, ,incidents. :and, maximum periods of the punishment to be imposed on persons detained in Certified Institutions for breach of any rules or for failure !I ; , :
or neg iect to &ept e&ploymcnt outside such
I ! : : , , : .
ins ti tutions which miiy be se~ured for them ;
16
1971 : Haryana Act 93 P R E V E ~ O N OF BEGGARY 75 jo) the manner of appoinring a Visiting Committee under section 28,and the powers, duties and functions
thereof ;
(p) the appointment of Visi ting and Advisory Committees
and assignment of powers, duties and functions of such cornmi t tccs ; and
( q ) any other matter whic h has to be or may he prescribed.
(3) Any rule made under this section may provide that a
contravention thereof shall be punishable with imprisonment which may
extend to onc month, or with fine which may extend to one thousand rupees, or with both.
(3) Every rule rnade under this section shdl be laid as soon as
may be after it is made before the State Legislature while it is in session
for a total period of ten days, which may be comprised in one session or in two or more successjve sessions, and if , before the expiry of the
session in which i t is so laid or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House
agrees thaL the mle should not be made, the rule shall thereafter have effect only in such modified form or to be of no effect, as the c a e may be ; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under the
rule.
32. If any difficulty arises in giving effect to the provisions of Removal d this Act, the State Government may by order published in the Ofiicial difficulties. Gazette make such provision or give such direction as appears to it to be necessary for removing such dfficulty.
17