Section 33 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
33. Seeking of order for maintenance of beggar or indigent from relatives.
- Whenever upon inquiry by the Rehabilitation Officer, it is found that the beggar or indigent have any property in his own right or is entitled to a share in any property or has relatives who are legally bound to maintain him and who wilfully neglect to maintain him thus causing him to beg, the Rehabilitation Officer may seek order for maintenance from the Tribunal constituted under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (Central Act No. 56 of 2007), if the beggar is a parent or a senior citizen.
