- [* * *] [Number (1) omitted by U.P. Act No. 13 of 1948.] Whoever, in a street or public place within the [municipal area] [Substituted by U.P. Act No. 12 of 1994.], begs importunately for alms, or exposes or exhibits, with the object of exciting charity a deformity or disease or an offensive sore or wound, shall be liable on conviction to imprisonment which may extend to one month or to a fine which may extend to fifty rupees or to both.[* * *] [Proviso and sub-sections (2) and (3) omitted by U.P. Act No. 13 of 1948.]Public safety
