Section 3(1) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(1)As from the date of publication of notification under sub-section (3) of section 1 of this Act, the beggars or indigents shall be dissuaded from indulging in begging and be persuaded to avail the facility of Rehabilitation Homes in their own interest for undergoing training for self-employment or job or for shelter at such Home for those who are old and infirm.
