Section 3 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
3. Manner of authorising a purpose under clause (a) (iv) of Section 2.
(1)A person desiring to solicit or receive money, food or gifts for any purpose shall make an application for an authorisation to the District Magistrate.(2)The application shall contain the following particulars namely-(a)Full name of the applicant;(b)Age;(c)Occupation;(d)Address;(e)The period, the purpose and the manner of collection of money, food or gifts;(f)The method of disposal of the money, food or gifts when collected and the area within the disposal is to be made.(3)The District Magistrate, after making such enquiry as he deems fit, issue an authorisation in Form A subject to such further conditions as he may think necessary to impose, having regard to the purpose for which the collection will be made.(4)The holder of an authorisation shall carry the authorisation with him while soliciting or receiving money, food or gifts and shall on demand by a Police Officer, produce it for inspection.(5)A breach of any of the conditions of the authorisation shall render the authorisation liable to cancellation.(6)If the District Magistrate is of the opinion that the authorisation should not be issued to the applicant, he shall record his reasons therefor and as soon may be inform the applicant that authorisation is refused.(7)On recommendation of the Director, the State Government may issue an authorisation to any person in respect of any place or area irrespective of such authorisation having been refused under sub-rule (6).(8)Authorisation issued under sub-rule (7) shall be communicated to the District Magistrate, Chief Inspector and Superintendent concerned.
