Section 11 in The Bombay Prevention Of Begging Act, 1959
11. Penalty for employing or causing persons to beg or using them for purposes of begging.
- Whoever employs or causes, any person to solicit or receive alms, or whoever having the custody, charge or care of a child, connives at or encourages the employment or the causing a child to solicit or receive alms or whoever uses another person as an exhibit, shall be punished with imprisonment for a term which may extend to three years but which shall not be less than one year.
