Section 15 in The Uttar Pradesh Prohibition Of Beggary Act, 1975
15. Penalty for employing or causing persons to beg or using them for purposes of begging
Whoever employs or causes any person to beg or whoever having the custody, charge or care of a child, connives at, induces or encourages him or whoever uses another person as an exhibit for the purpose of begging, shall on conviction be punished with imprisonment for a term which shall not be less than one year and may extend up to three years.
