Section 3 in The Punjab Prevention of Beggary Rules, 1975
3. Manner of authorising a person under section 2(1).
(1)A person seeking authorisation to solicit or receive money, food of gifts shall :-(i)if he is permanent resident of Punjab, apply in writing to the District Magistrate of the District in which he has his permanent residence.(ii)if he is not a permanent resident of Punjab apply in writing to the Chief Inspector.(2)An application under sub-rule (1) shall contain the following particulars :-(a)Full name of the applicant.*See Punjab Legislative Supplementary Part III, dated 13.4.1979, page 233(aa)[ Father's name (Husband's name in the case of married women or widow)] [Added vide Notification No. GSR 23/PA 9/71 Section 17/ Amendent(1)79, dated 13.4.1979.](b)His age.(c)His occupation.(d)His complete address.(e)The period, the purpose and the manner of soliciting or receiving money or food or gifts.(f)The method of disposal of the money or food or gifts so received or collected and the area within which the disposal is to be made.(3)The District Magistrate or the Chief Inspector, as the case may be, may after making such enquiry as he deems fit, issue [an authorisation Certificate in form 'A' having regard to the purpose for which and the manner in which the money or food or gifts shall be solicited or received and impose such further conditions as he may consider necessary.] [Substituted vide Notification No. GSR 23/PA 9/71 Section 17/ Amendment (1)79, dated 13.4.1979.](4)The person holding an authorisation certificate shall, on demand by a Police Officer or authorised person, produce it for inspection.(5)Any contravention of any of the conditions thereof shall render the authorisation certificate liable for cancellation.(6)If the District Magistrate or the Chief Inspector as the case may be, is of the opinion that an authorisation certificate should not be issued to the applicant, he shall record his reasons therefor and as soon as may be, inform the applicant accordingly.
