Section 8 in The Haryana Prevention of Beggary Rules, 1972
8. Articles found on search and inspection to be entered in register.
(1)In every Reception Centre and Certified Institution there shall be maintained a register of money, valuable or effects, if any, found with the persons received therein.(2)On a person being received in such Centre or Institution, the money, valuables or effects, if any found with or on him, on search under Section 15 and taken possession of by the Superintendent shall be entered in such registers, and the entries in the register shall be read over to him, and in token of the correctness of such entries, [his signature or thumb impression should be taken] [See Legislative supplementary Part III, dated the 24th February, 1976.] in the presence of Superintendent.(3)All entries in such register shall be attested by the Superintendent.
