Section 5(1) in Himachal Pradesh Prevention of Beggary Act, 1979
(1)Any person over the age of 18 years who-(a)procures or attempts to induce a child or a female, whether with or without consent, for the purpose of begging; or(b)induces a child or a female to go from any place, with the intent that such child or female may become a beggar; or(c)takes or attempts to take a child or female, or causes a child or female to be taken, from one place, to another with a view to his/ her carrying on, or being brought up to carry on beggary; or(d)causes, or induces a child or a female to carry on beggary;
