Section 2(1) in The Tamil Nadu Prevention Of Begging Act, 1945
(1)“begging” means-(i)soliciting or receiving alms in a public place, whether under the pretence of singing, dancing, performing tricks or selling articles or otherwise ;(ii)entering on any private premises for the purpose of soliciting or receiving alms(iii)exposing or exhibiting, with the object of obtaining or extorting alms, any sore, wound, injury, deformity or disease, whether of himself or of any other person or of an animal;(iv)allowing oneself to be used as an exhibit for the purpose of soliciting or receiving alms;but does not include--(a)earning a livelihood by displaying skills and talents by street artists and performers in the oral tradition, bards, jugglers and street magicians; and(b)soliciting or receiving money or food or gifts for such purposes as may be prescribed.
