Section 2 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
2. Definitions.
(1)In this Act, unless the subject or the context otherwise requires, -(a)"begging" means, -(i)coercively extorting alms in a public place or entering into any private premises for the same purpose of coercively extorting alms, whether under any pretence,(ii)exposing or exhibiting with the object of extorting alms, any sore, wound, injury, deformity or disease, whether of himself or any other person or of an animal,(iii)allowing oneself to be used as an exhibit for the purposes of extorting alms:Provided that soliciting alms shall not amount to begging if it is in performance of any religious vow or obligation as sanctioned by custom or religion without being a nuisance or permissible under any common, natural or religious law:Provided further that asking for help and assistance during natural calamities or any physical emergency or in cases of endemic hunger or illness of any sort shall not amount to coercive extortion of alms:Provided also that dancing or singing for entertainment of the public or performing tricks or fortune-telling for consideration shall not amount to begging:Provided also that soliciting alms by Sadhus, Sanyasis, Faqirs, living on Bhikshavriti as permitted by their religion in private premises shall not amount to begging;(b)"Child" means a person who has not attained the age of 18 years;(c)"Commissioner" means the Commissioner, Rehabilitation of Beggars or Indigents or any officer appointed or designated as such by the State Government under sub-section (1) of section 24;(d)"District Level Committee" means the District Level Committee constituted under section 20;(e)"indigent" means a person lacking food, clothing, shelter etc. or not having sufficient means as determined by the State Government from time to time, to maintain himself;(f)"nuisance" means any act or illegal omission by which annoyance, injury or danger is caused or is likely to be caused to any person or to the public;(g)"public place" means any place where general public may have access including roads, footpaths, road crossings, public gardens, bus stands, passenger motor vehicles, railway platforms, railway compartments, public or railway bridges, underpasses, subways, government offices, court premises, places of religious worship, educational institutions, public hospitals, playgrounds, stadiums, cinema halls, places of tourist interest and any other such place as the Commissioner or the State Government may declare or specify by order published in the Official Gazette;(h)"Rehabilitation Home" means any institution established and maintained by the State Government or a recognized service organization for reception, maintenance, treatment, education, training to beggars or indigents under section 4;(i)"Rehabilitation Officer" means the Rehabilitation Officer designated under section 25;(j)"Recognized service organization" means an organization established with the object of serving the society and voluntarily engaged in achieving the said object and which may be recognized as such by the State Government for the purpose of this Act;(k)"State Advisory Board" means the State Advisory Board constituted under section 15;(l)"Superintendent" means the Superintendent of a Rehabilitation Home established or recognized under this Act; and(m)"Volunteer" means the person of a recognized service organization who does a job without being paid for it and offers his services without being forced to do it.(2)All words and expressions used but not defined in this Act and defined in the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974) shall have the meanings assigned to them in that Code.Chapter-II Rehabilitation of Beggars or Indigents
