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State of Haryana - Act

The Haryana Prevention of Beggary Rules, 1972

HARYANA
India

The Haryana Prevention of Beggary Rules, 1972

Rule THE-HARYANA-PREVENTION-OF-BEGGARY-RULES-1972 of 1972

Published on 28 April 1972
Commenced on 28 April 1972
[This is the version of this document from 28 April 1972.]
[Note: The original publication document is not available and this content could not be verified.]

The Haryana Prevention of Beggary Rules, 1972Published Vide Haryana Government Gazettee See Legislative Supplement Part 3, dated the 28th April, 1972

1. Short title

- These rules may be called the Haryana Prevention of Beggary Rules, 1972.

2.

In these rules, unless the context otherwise requires -

(a)"Act" means the Haryana Prevention of Beggary Act, 1971;

(b)"Form" means a form appended to these rules;

(c)"Government" means the Government of the State of Haryana;

(d)"Section" means the section of the Act.

3. Method of obtaining authorisation.

[Section 2] - (1) a person desiring to obtain authorisation under Section 2 to solicit or receive money, food, or gifts for any purpose shall make an application to the Deputy Commissioner of the district in which the applicant resides or [to] [See Legislative supplementary Part III, dated 24th February, 1976.] the Government.

(2)The application shall contain the following particulars, namely :-

(a)full name of the applicant;

(b)his age;

(c)his occupation;

(cc)[ the circumstances which compelled him to adopt the profession of beggary;] [See Legislative supplementary Part III, dated 24th February, 1976.]

(d)his address;

(e)the period, the purpose and manner of collection of money, food and gifts; and

(f)the method of its disposal and the area within which the disposal is to be made.

(3)The authority receiving the application may, after making such enquiry as it deems fit, issue an authorisation in Form "A" subject to such conditions as it may think necessary to impose.

(4)The holder of an authorisation shall carry the authorisation with him while soliciting, or receiving money, food or gifts and shall on demand by a Police Officer authorised in this behalf by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government produce it for inspection.

(5)A breach of any of the conditions of the authorisation shall render the authorisation liable to cancellation.

(6)If the authority receiving the application is of the opinion that an authorisation should not be issued to the applicant, he shall reject the application and inform the applicant [about such rejection and reasons, therefor] [See Legislative supplementary Part III, dated 24th February, 1976.]

(7)Within thirty days of the receipt of the information under sub-rule (6), the applicant may file an appeal to the Government against the order of rejection made by the Deputy Commissioner. The Government may, after making such enquiry as it may deem necessary, issue an authorisation to such person.

(8)The authorisation issued under sub-rules (3) and (7) shall be duly communicated to the Chief Inspector and the Superintendent of Police concerned.

4. Custody of arrested persons.

[Section 3] - (1) Subject to the provision contained in sub-rule (2) the Officer-in-charge of a police station shall cause a person arrested under Section 3 of the Act, until he is brought before a court, to be kept in the nearest Reception Centre or at the Police Station. Such persons, shall while in custody at the Police Station, as far as possible, be kept apart from other persons in custody.

(2)Such arrested persons shall be kept with a person of the same sex :Provided that nothing in this sub-rule shall apply to a child under twelve years of age.

5. Summary Inquiry.

[Section 4(1)] - The procedure prescribed in the Code of Criminal Procedure, 1889, for the trial of summon cases shall, so far as may be possible, be followed in making an inquiry under sub-section (1) of Section 4.

6. Medical examination of arrested persons.

[Sections 7(1) and 17]. - Every person remanded to or detained in Reception Centre or Certified Institution shall wear such clothes as the superintendent may direct and submit to -(i)preliminary medical examination and such medical dressing as may in the opinion of the Medical Officer be necessary;(ii)such trimming or shaving of the hair on any part of the body of such person as may in the opinion of the Superintendent or the Medical Officer be necessary for the administration of medical treatment or for securing cleanliness and health :Provided that it does not injure the religious sentiments of the person;(iii)thorough cleaning and washing of the body with such material as may be necessary, and the complete removal of clothing if necessary, in order to secure this object.

(2)

(a)Notwithstanding anything contained in sub-rule (i) a Medical Officer who in pursuance of the provisions of Section 7 and sub-section (1) of Section 23 examines a person received in a Reception Centre under Sub-Section 13 shall carefully and thoroughly examine all parts of the body of such person and shall -

(i)record the result of the examination in Form "B" if the person is in good health and in Form "C" if he is not in good health;

(ii)keep a copy of such record in the case history of the person concerned; and

(iii)report the result of his examination to the Superintendent :-

Provided that a female shall be examined in the female section of the Reception Centre and as far as possible, by a Lady Medical Officer.

(b)The Medical Officer shall arrange in the Reception Centre for immediate medical treatment of the person found to be a contagious leper or a lunatic pending orders of the [ - ] [See Legislative supplementary Part III, dated the 24th February, 1976.] Government under sub-sections (1) and (2) of Section 23 or of the Court under sub-section (3) of that section.

(3)Without prejudice to the provisions of any other rule, minimum physical force necessary may be used to secure compliance with all or any of the provisions of sub-rule (1) or (2).

7. Persons remanded by court to and those detained in Reception Centre to be kept separate.

- A person received in Reception Centre on being remanded by a Court shall, as for as possible, be kept in such centre apart from persons undergoing a term [of] [See Legislative supplementary Part III, dated the 24th February, 1976.] detention therein and shall be allowed all reasonable facilities in connection with the hearing of his case.

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.

9. Disposal of property.

[Section 15] - The effects other than money or valuables belonging to a person, received or detained in a Reception Centre or Certified Institution shall be disposed of in the following manner -

(a)if the effects consists of obscence pictures or literature, tobacco, snuff, opium, any drug or liquor or perishable articles of trivial value, they shall be destroyed;

(b)if the effects consist of perishable articles which are not of a trivial value they shall be sold by auction as soon as possible, and, the proceeds kept in safe custody by the Superintendent;

(c)the clothing, bedding or other articles of such persons shall be destroyed if the Superintendent considers it essential on hygienic grounds or considers them to be worthless or if the clothing or bedding is regged; and the clothing, bedding and other articles of person found to be suffering from any infectious or contagious disease, shall be burnt;

(d)the clothing, bedding, and other articles not covered by the provision of clauses (a), (b) and (c) shall after being washed and dis- infected, if necessary, be made up into bundles and suitably stored. The Superintendent shall be responsible for their safe custody.

10. Disposal of property after passing of Courts order.

[Section 15] - Where an order of detention is made by a Court against any person :-

(a)The Superintendent may order that the money and valuables found with or on such person be kept in safe custody and handed over to him at the time of this release.

(b)Any money, valuable, or animal belonging to such person, may with his consent and the approval of the Superintendent be delivered to his friends or relatives at any time, during the period of his detention, or the same may be sold and the sale-proceeds disposed of in such manner as the person may desire.

(c)A fit animal ordered to the confiscated by the Court under sub-sections (3) and (4) of Section 25 shall be disposed of in accordance with the provision of clause (b) of this rule.

(d)At the time of release of such person, the effects, valuables or money kept in safe custody shall be handed over to him and an entry made in that behalf in the register maintained under sub-rule (2) of Rule 8. Such entry shall be signed by the Superintendent.

11. Staff not to buy articles auctioned.

- No person of the staff of a Reception Centre or Certified Institution shall, whether directly or indirectly, bid the auction or purchase any property auctioned under these rules.

12. Duties of persons detained in Reception Centre or Certified Institution.

- A person remanded to or detained in a Certified Institution or Reception Centre under the Act shall not -

(i)refuse to receive any training arranged or ordered for him or to do the work allotted to him;

(ii)manufacture any articles without the knowledge, permission of the officer-in-charge of the various industries;

(iii)misbehave or quarrel with any other inmate;

(iv)omit to assist in the maintenance of discipline or to give assistance to an officer when called upon to do so;

(v)do or omit to do any act with intent to cause to himself any illness, injury or disability;

(vi)answer untruthfully any question or refuse to give a true account of his movement;

(vii)cause any disturbance or violence or omit to assist in suppressing any disturbance;

(viii)do any act or use any language calculated to hurt or offend the feelings and prejudices of a fellow inmate;

(ix)commit a nuisance or any act of indecency in any part of the institution or refuse to obey order issued for proper sanitation;

(x)disobey any order regulating the cleanliness his person, clothing, bedding, utensils or any other articles;

(xi)steal any articles whatsoever or damage any part of the kit of any other inmate or any property or implements of the institution;

(xii)refuse to eat food prescribed by the diet scale or wilfully destroy any food or render it unpalatable or unwholesome;

(xiii)leave without permission the working party to which he is assigned or the part of the premises of grounds in or at which he may be required to be present at any particular time;

(xiv)receive, possess or partake any of the prohibited articles mentioned in Rule 13;

(xv)resist or obstruct an officer in the execution of his duty or refuse or omit to perform work or duties in the manner indicated for that purpose.

13. Prohibited articles.

(1)No person shall except with the permission of the Superintendent or a Medical officer, take into a Reception Centre or a Certified Institution prohibited articles.

(2)The following articles shall be prohibited articles, namely :-

(i)Alcohol and spirit of every description;

(ii)Bhang, Ganja and opium;

(iii)Drugs of every description;

(iv)Matches and materials for producing fire;

(v)Implements of gambling;

(vi)Any implements capable of causing hurt or facilitating escape;

(vii)Any other articles which may be declared as prohibited articles by the Superintendent or by a special order.

14. Absence for short periods.

(1)In case no disciplinary punishment under Rule 22 has been awarded, the Superintendent of Reception Centre or a Certified Institution may, on sufficient cause being shown to his satisfaction, grant permission in writing to an intimate to absent himself for short period not exceeding seven days in aggregate in the year exclusive of the time required for going to an returning from the destination for the purpose of visiting parents or relations or wife and children; provided that as far as possible the previous consent of the Chief Inspector shall be obtained for granting leave exceeding three days at a time.

(2)The permission granted under sub-rule (1) may at any time be cancelled by an order in writing by the Superintendent and the inmate may be recalled by him [ - ] [See Legislative supplementary Part III, dated the 24th February, 1976.].

(3)The time during which inmate is absent from a Reception Centre or a Certified Institution under sub-rule (1) shall be deemed to be part of the time of his detention in the Reception Centre or the Certified Institution.

(4)If any inmate fails to return to the Reception Centre or Certified Institution at the expiry of the period permitted under sub-rule (1) or when recalled under sub-rule (2) the Superintendent shall report the matter to the Chief Inspector and any Police Officer may, on the application in writing of such Superintendent of Chief Inspector, arrest the intimate without warrant and send him back to the Reception Centre or the Certified Institution as the case may be.

(5)The time which elapses after the failure of an inmate under sub-rule (4) to return to the Reception Centre or the Certified Institution shall be excluded in computing the time of the detention in the Reception Centre or the Certified Institution.

15. Daily routine in Reception Centre and Certified Institution.

(1)At dawn the inmates of Reception Centre and Certified Institution shall be marched off to perform their ablutions and a reasonable time shall be allowed for the performance of hygienic duties.

(2)The details of the daily routine and employment of the inmates during the various hours of the day shall be fixed by the Superintendent with the approval of the Chief Inspector who shall have power to make changes therein from time to time, if necessary. The approved timetable in this behalf shall be displayed on the notice board of the Reception Centre and the Certified Institution.

16. Grade system and gratuities.

(1)With a view to encouraging steady behaviour and application to the training provided the following grade system may be employed in a Reception Centre or a Certified Institution as the case may be namely:-

(a)Head Mukadam's grade - Not more than one person from among 10 mukadams, of exceptionally good conduct shall be promoted as Head Mukadam.

(b)Mukadam's grade. - At the head of every working party consisting of 20 inmates there shall be one Mukadam selected from among the inmates who have settled down to the institutional life and whose conduct and progress have been satisfactory.

(2)The pattern of uniform and badge of the Head Mukadam and Mukadams shall be selected by the Chief Inspector. The Head Mukadam shall be provided with one pair or sandals and Mukadam with one pair of chappals in a year.

(3)Promotion or reduction in grade shall be made by the Superintendent.

(4)An inmate who shows satisfactory progress in the training provided for him or whose conduct is good may be paid a gratuity not exceeding five rupees per month.

(5)The amount earned by way of gratuities shall be kept with the Superintendent who shall credit the total amount in the nearest Post Office in Savings account for each inmate. An inmate may spend out of the money at his credit such amount and on such articles, as the Superintendent may consider to be reasonable. On the release of an inmate, the balance, if any, left in his account shall be handed over to him and the account closed.

17. Duties of Chief Inspector, Assistant Inspector.

(1)The Chief Inspector shall be overall incharge for implementing the Act and adopting necessary measures for the persons detained in various Reception Centres or Certified Institutions.

(2)The Chief Inspector shall inspect every Reception Centre and Certified Institution functioning under the Act at least once in every six months [and record his observations and recommendation in general visit book] [See Legislative supplementary Part III, dated 24th February, 1976.].

(3)The Chief Inspector shall :

(a)satisfy himself that necessary measures for discipline, training, employment and medical care of the inmates are being taken in the Reception Centre and the Certified Institutions (functioning under the Act);

(b)release the detained person from the Certified Institution in accordance with Section 20;

(c)transfer any person detained in Reception Centre or Certified Institution to another Institution of similar nature either within the State or outside the State in accordance with the provision of Rule 29.

(4)The Inspectors appointed under Section 18 of the Act shall assist the Chief Inspector in the performance of his duties, and perform such duties as may be delegated to him from time to time by the Chief Inspector except these specified in sub-rule (1).

(5)The Assistant Inspectors appointed under Section 18 of the Act shall assist the Chief Inspector and Inspectors in performance of their duties and to perform such other duties as may be delegated to them from time to time by the Chief Inspector except those in sub-rule (1).

18. Duties of Superintendent.

(1)The Superintendent shall be responsible for the custody, protection, treatment, training and welfare of the inmates in the Reception Centre and the Certified Institution.

(2)The Superintendent shall move about freely among the inmates, hear complaints from them and redress their complaints promptly, acquaint himself with the conduct, progress, behaviour of each inmate and ensure that each one of them is provided with proper food, clothing, bedding and such other amenities as are admissible.

(3)The Superintendent shall maintain discipline and order at the Reception Centre and the Certified Institution, as the case may be, and ensure that every member of the staff behaves with patience and good temper and discharges his duties satisfactorily and promptly.

(4)The Superintendent shall (i) keep a constant watch on the receipts and expenditure of the Reception Centre or the Certified Institution as the case may be.

(ii)satisfy himself by frequent periodical inspections that the register and account books are written upto date.

(iii)verify that cash balances correspond with those entered in the cash book, that the daily entries are made in the day books and that outstanding are not allowed to accumulate.

(5)The Superintendent shall assign duties to the members of the staff of the Reception Centre or the Certified Institution, as the case may be. Such duties may include those connected with the management and supervision of inmates in the Reception Centre or the Certified Institution, their training, outside employment, recreation, investigation and other matters connected with the Court.

19.

It shall be the duty of a Probation Officer to carry out the directions given to him by the Court and in particular to perform the following duties, namely :-

(i)to make initial enquiries regarding the home of the beggar; and

(ii)to attend regularly the Court and submit reports;

(iii)to keep diary, case-files and registers;

(iv)to escort inmates whenever possible, from Court or the Reception Centre to the Certified Institution;

(v)to endeavour to find employment and work for inmates;

(vi)to run recreation clubs and to organise games and cultural programmes;

(vii)to move freely among the inmates and redress their grievance promptly;

(viii)to assist police in the arrest process;

(ix)to attend to medical examination of every inmate and follow unscrupulously all sick and ailing inmates in the Reception Centre or the Certified Institution;

(x)to inform the parent or guardian, if any, about the illness of the inmate concerned;

(xi)to follow up whenever possible, for a period of 18 months the inmates discharged from the institution either released on licence or after expiry of detention period.

20. Release on Licence.

(1)The Chief Inspector may release a person detained in a Certified Institution on a licence in Form "D" and subject to the conditions specified therein, if in the opinion of the Chief Inspector such person has been of good behaviour and is not likely to beg or employ or cause persons to beg or use them for the purpose of begging and will be able to maintain himself and his dependants by honest means and satisfies the following conditions, namely :-

(a)in case he is undergoing detention for the first time, he has resided in the Certified Institution for not less than one-thirds of the term of his detention; and in any other case he has resided in the Certified Institution for not less than two-thirds of the term;

(b)during one month immediately preceding the date of release in the case of a first detention, three months in the case of detention for the second time, and six months in the case of any subsequent detention, he has not been awarded any disciplinary punishment under the provisions of the clauses (iii) to (vii) of Rule 22 :

Provided that the Chief Inspector may in special cases, for reasons to be recorded in writing, relax the provision of clauses (a) and (b).

(2)The Superintendent shall give timely intimation of the probable date of an inmate's release from the Certified Institution to his relative and invite the relative to come to the Institution on that date and take charge of the inmate. If the relative takes charge of the inmate accordingly, actual expenses of the inmate's journey, shall be paid by the Superintendent to the relative at the time of the inmate's release. If the relative does not come to take charge of the inmate, the inmate shall be released and paid as provided in Rule 21.

21. The discharge of person from Certified Institution.

- A detained person released after the completion of detention period in the Certified Institution shall be given :

(a)fare from the place of release to his home;

(b)the clothes (excluding bedding) issued to the inmate during the period of his detention;

(c)pocket money not exceeding Rs. 10/-;

(d)amount earned by way of gratuities, if any;

(e)money and valuable found with or on such person at the time of admission.

22. Punishment.

[Section 31(2)(n)]. - If a person commits a breach of any of the provisions of Rule 12, he shall be liable to any one or more of the following punishment, which may be awarded by the Superintendent who shall record all such disciplinary punishments in a register provided for the purpose, namely :-

(i)formal warning personally addressed to the inmate by the Superintendent;

(ii)degradation in grade, if any;

(iii)forfeiture of privileges, if any;

(iv)confinement in the lock up for a period not exceeding three days;

(v)imposition of handcuffs, except in the case of a female;

(vi)Solitary confinement not exceeding ten days at a time;

(vii)penal diet for a period not exceeding three days at a time with intervals of not less than 12 days between every two such periods :

Provided that the penalty specified in clause (i) shall not be combined with a penalty other than that specified in clause (ii) and the penalties specified in clauses (v) and (vii) shall not be carried out in combination even when awarded at different times and for different offences.

23. Constitution of Visiting Committee.

[Section 28]. - (1) The Visiting Committee shall consist of twelve members out of whom seven including the Chairman shall be officials and five shall be non-officials.

(2)The Superintendent and such six other officers including the Chairman, as the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government may from time appoint in this behalf shall be the ex officio members. In the absence of the Chairman, the senior-most official member present shall act as Chairman.

(3)[ Out of non- official members of a Visiting Committee to be appointed by the Government for a Certified Institution not less then two shall be women and one shall be a member of the Haryana Legislative Assembly representing the area wherein the Certified Institution is located.] [See Legislative supplementary Part III, dated 24th February, 1976.].

(4)The non-official members shall hold office for a period of three years from the date of appointment or for such further period, if any, as the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government may, by general or special order, direct in that behalf.

(5)The non-official members of Visiting Committee may be removed by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government at any time without assigning any reason.

(6)A non-official member shall be eligible for re-appointment on the expiry of his term of office.

(7)Any casual vacancy among the non-official members shall be filled in by appointing other non-official members who shall hold office so long as the person in whose place he is appointed would have held it if the vacancy had not occurred.

24. Duties of Visiting Committee.

[Section 28]. - (1) It shall be the duty of members of a Visiting Committee constituted for a Certified Institution :-(a)to visit the Institution once a month according to the programme which shall be drawn up the Chairman after consulting the members;(b)to attend meetings;(c)to visit all parts of the Reception Centre of the Certified Institutions and see the inmates remanded or detained therein, and make such enquiries of them as they may think fit;(d)to satisfy themselves that necessary measures for discipline, employment, coaching of industries and medical care are being taken;(e)to give every inmate an opportunity of making applications and to enquire into the same;(f)to recommended to the Chief Inspector or Superintendent the release on licence in accordance with the provisions of Section 20 of person detained in Institution;(g)to recommend to the Chief Inspector the names of Societies and responsible person willing to take charge of or [provide] [See Legislative supplementary Part III, dated 24th February, 1976.] work for persons so released;(h)to ascertain and communicate to the Chief Inspector whether any person recommended for release is willing to be placed in the charge of or work for any such society or responsible person.(i)to consider any other matter connected with the progress of the certified Institution, and the welfare of the inmates.

(2)Four members shall form the quorum for the meeting of a Visiting Committee.

25. Visiting Committee for Reception Centre or Certified Institution not maintained by Government.

[Section 28] - The duties of Visiting Committee appointed for a Reception Centre or Certified Institution not maintained by the Government shall, subject to the terms of any agreement, entered into by the State Government in respect thereof be the same as those prescribed by Rule 23.

26. Visiting Committee Book.

[Section 28] - (1) At every Reception Centre and Certified Institution besides a general Visit Book, there shall be kept a separate Visiting Committee Book, in which shall be recorded the minutes of the proceedings of each meeting of the Committee and wherein members of the Visiting Committee shall also record the dates of their visits, with any remarks or suggestions they may have to make.

(2)A copy of the proceedings of each meeting of the Visiting Committee and all such remarks shall be sent to the Chief Inspector by the Superintendent with such remarks as he may desire to offer.

27. Advisory Committee.

[Section 29] - (1) The Advisory Committee shall consist of eleven members of whom seven including the Chairman shall be official members and four shall be non-official members.

(2)The Chief Inspector and such six other officers (including the Chairman) as the Government may from time to time appoint in this behalf shall be ex officio members. In the absence of the Chairman the senior-most official member present shall act as Chairman.

(3)[ The non-official members shall be nominated by the Government out of whom not less than two shall be women and at least one shall be a member of the Haryana Legislative Assembly.] [See Legislative supplementary Part III, dated 24th February, 1976.]

(4)The non-official members shall hold office for a period of three years from the date of appointment or for such further period, if any, as the State Government, may, by general or special order direct in that behalf.

(5)The non-official members may be removed by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government without assigning any reason.

(6)A non-official member shall be eligible for renomination.

(7)Any casual vacancy among the non-official members shall be filled in by nomination of another non-official who shall hold office so long as the person in whose place he is nominated would have held it if the vacancy had not occurred.

28. Duties and power of the Advisory Committee.

[Section 29] - (1) The meeting of the Advisory Committee shall be held at least once in six months and four members shall form the quorum.

(2)The Committee shall satisfy itself that necessary measures for discipline, employment and training are being taken in Reception Centre and Certified Institution maintained under the Act.

(3)The Committee shall recommend measures to be adopted for rehabilitating the beggars released or to be released from the Certified Institutions.

(4)The Committee shall consider any other matter connected with welfare of the beggars detained in the Certified Institution or the Reception Centre.

(5)The Committee shall submit all its reports, recommendations and suggestions to the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government for information and implementation.

29. Condition of transfer from one Reception Centre or Certified Institution to another.

[Section 19] - (1) The Chief Inspector may subject to the provisions of sub-rule (3) direct that any person detained in a Reception Centre or Certified Institution shall be transferred to another Reception Centre or Certified Institution in the State, subject to the following conditions, namely :(i)every such direction shall be issued with due regard to the accommodations, available;(ii)no such direction shall be issued except on :-(a)a report from the Medical Officer recommending the transfer of such person on Medical or Hygienic ground; or(b)a decision given by a Court; or(c)a report from a Superintendent recommending the transfer in the interest of maintaining discipline or for other reasons.

(2)Where such person is transferred from one Reception Centre or Certified Institution to another, all his effects, valuable and money in his custody of the Superintendent shall be sent along with him to the Superintendent of the Reception Centre or Certified Institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.

(3)The Chief Inspector shall not direct the transfer of any person to Reception Centre or Certified Institution not maintained by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government in contravention of the terms of any agreement entered into by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government in respect of such centre of Institution.

30. Disposal of property of inmates escaping before release.

[Section 15] - (1) When an intimate of a Reception Centre of Certified Institution dies therein, the property left by the deceased and the amount earned by him, as gratuity, if any, shall be kept in safe custody and handed over by the Superintendent of such Reception Centre or Certified Institution, as the case may be, to any person who established his claim thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such property and the amount, if no such claimant appears within a period of six months from the date of death of such inmate, the property shall be disposed of in accordance with Rule 9 and the amount deposited into the Government treasury.

(2)when an inmate of a Reception Centre or Certified Institution escapes from there or fails to return thereto after expiry of the period of absence permitted to him, the property left by him and the amount earned by him as a gratuity, if any, shall be kept in safe custody by the Superintendent of such Reception Centre or such Certified Institution for a period of six months, from the date of escape of such inmate or the date on which such inmate should have returned thereto, as the case may be. If within the said period such inmate is not arrested and sent back, or does not return to the Reception Centre or the Certified Institution, as the case may be, such property shall be auctioned in accordance with provisions of Rule 9, and the sale proceeds shall be deposited into the Government treasury.

31. Scale of diet and clothing.

- The scale of diet, clothing and bedding for inmates of Reception Centres and Certified Institutions maintained by the Government under the Act shall be such as Government may notify from time to time.

32. Custody of persons sentenced.

[Sections 5 and 7] - A person sentenced to serve a term of imprisonment under Sections 5 and 7 shall be sent to a jail to be specified by the Court convicting such a person.

33. Custody of Animal.

[Section 25] - [The Police Officer seizing or receiving an animal under Section 25, pending orders of the Court, detain such animal in the local infirmary or pinjrapole.] [See Legislative Supplementry Part III, dated 24th February, 1976.]Form "A"[See Rule 3]Name __________ Address __________ is authorised to solicit or receiving money/food/gifts for the purpose of __________ at the following place __________ within the following areas __________ during the period commencing on the __________ and ending on the __________ subject to the following conditions :-

(i)This authorisation shall be carried by the holder when collecting alms and be produced for inspection on demand by any police officer or any other person authorised by the State Government in this behalf.

(ii)The authorisation shall not be transferable.

(iii)The collection shall be used only for the purpose mentioned above.

(iv)The manner of the collection shall be as under :-

(to be specified by issuing authority)

(v)This authorisation shall be liable to cancellation for the breach of any its conditions.

Given under my hand and seal the day __________ of 197 .

Place __________	Designation of the
Date __________	Issue Authority.

Form "B"[See Rule 6(2)]Reception Centre for BeggaryName (in block letters) __________ No. __________ Age ______________ Detained __________ Sex __________ Wt. __________ Ht. __________ Identification marks __________ Married/Single General state of health __________ Fit for __________ Work at __________ institution __________.Remarks __________Date __________

Medical officer.

Form "C"[See Rule 6(2)]Form of Medical ExaminationName of the Reception Centre __________ Admission No. __________ (a) Name in full __________ Married or Single __________ Age __________ Sex __________ Identification marks __________ Date of Admission in the Reception Centre __________ Weight __________ Height __________ General state of health, bodily condition and previous history for which kind of work, if any, he/she is fit __________.

(b)Results of Medical examination __________ 1. Eye __________ 2. Mouth 3. Teeth __________ 4. Nose __________ 5. Throat __________ 6. Ear __________ 7. Heart __________ 8. Liver __________ 9. Lungs __________ 10. Spleen __________ 11. Skin __________ 12. Blood test, if any __________ 13. Mental health __________ 14. Urine test, if any __________ 15. Deformities, if any __________ 16. __________ special remarks, if any, including shtee or contagious or infections diseases or nervous system __________ 17. Injures or marks of violence, if any __________ Diagnosis __________.

Whether suffering from contagious laprosy or other communicable infectious disease __________ 2. Whether an idiot or of unsound mind __________ 3. Other diseases, if any __________ 4. Remarks about treatment or action proposed __________.Medical Officer.Form "D"[See Rule 20]I, __________, Chief Inspector or Certified Institutions, State of Haryana, do by this licence permit __________ Residence __________ under __________ who was ordered to be detained in a Certified Institution by the Court at under Section __________ of the Haryana Prevention of Beggary Act, 1971 __________, for a term of __________ on the day of __________ 197 __________ and who is now detained in the __________ at to be released from the said Institution for the remaining portion of the aforesaid period of __________.Here specify the name of the InstitutionThis Licence is granted subject to the conditions endorsed hereon, upon the breach of any of which it shall be, liable to be revoked and upon such revocation the said person will be detained in the Certified Institution till the expiry of the term for which he was ordered to be detained by the Court.Given under my hand and a seal this __________ day of __________ Chief Inspector of Certified Institution, State of Haryana, Chandigarh.Conditions

1. The Licencee shall proceed to __________ and reside there and may, with the consent of the Chief Inspector, reside at any other place until the expiry of the period for which he/she is released unconditionally or the licence is revoked earlier.

2. The licensee shall abstain from begging or employing or causing persons to beg or using them for the purpose of begging.

3. The licensee shall find employment within a period of six months, or such extended period as may be allowed by the Chief Inspector, from the date of his/her release and shall obey such instructions as he/she may receive from the Chief Inspector with regard to punctual and regular attendance at employment or otherwise.

4. The licensee shall lead a sober and industrious life to the satisfaction of the Chief Inspector.

5. The licensee shall abide by the instructions of the Prohibition Officer.

6. The Chief Inspector shall be sole judge as to whether a breach of any condition of the license has taken place.

I hereby acknowledge that I am fully aware of the above conditions which have been read over and explained to me and that I shall abide by the same.Signature of the person to be released.Signature of the Superintendent

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State of Haryana - Act