Section 2(a) in The Jammu And Kashmir Prevention Of Beggary Act, 1960
(a)"begging" means-(i)soliciting alms in a public place, or in or about a temple, mosque or other place of public worship, whether or not under any pretence;(ii)entering on any private premises for the purpose of soliciting alms;(iii)exposing or exhibiting with the object of obtaining or extorting alms, any sore, wound, injury, deformity or disease whether of human being or an animal;(iv)having no visible means of subsistence and wandering about or remaining in any public place or in a temple, mosque or other place of public worship in such condition or manner as makes it like that the person doing so exists by soliciting alms;(v)allowing himself to be used as an exhibit for the purpose of soliciting alms, but does not include soliciting money or fee or gift for a purpose authorised by law or authorised in the prescribed manner by the District magistrate;
