Section 9(c) in The Haryana Prevention of Beggary Rules, 1972
(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;
