Section 17(2) in The Delhi Prevention Of Begging Rules, 1960
(2)(a)The Superintendents are authorised to accept donations or contributions in cash made to the welfare fund by the public,-(i)where the amount of donation or contribution does not exceed rupees twenty five, without prior approval of the Chief Commissioner;(ii)in all other cases with the prior approval of the Chief Commissioner.All such donations and contributions shall be acknowledged by written receipts bearing serial numbers.(b)The Superintendent shall deposit all money collected for the welfare fund along with the non-Government money, if any, in the nearest Government Treasury by opening a personal ledger account in this name and shall keep a subsidiary account of the welfare fund.Explanation.- For the purposes of this sub-rule "non-Government money" means-(i)gratuities earned by the inmates under rule 31 for good conduct and progress in training.(ii)Wages earned by inmates for doing outside work.(iii)private cash belonging to the inmates, which is deposited with the Superintendent.(c)The amount received in pursuance of any agreement with the Delhi Association for the Care of Destitutes shall be credited to the welfare fund.
